NIRANJAN KUMAR JHA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. P. K. Roy Choudhury, learned counsel, appearing on behalf of the petitioner.

(2.) By this petition preferred under Article 226 of the Constitution of India, the petitioner, who is an Executive Engineer(E), has basically challenged the impugned transfer order, dated 31.05.2018, issued on 05.06.2018, by the respondent No. 1/Commissioner(Power), Government of Arunachal Pradesh, by which, he has been transferred from the office of the Namsai Electrical Division, Namsai, and posted to the office of the Superintending Engineer (E), Dirang, as EE(Planning).

(3.) It is to be stated that the petitioner, herein, had earlier filed the writ petition viz. WP (c)278(AP)2018, which was preferred against the above-quoted impugned transfer order, and the same was disposed of by the learned Single Judge at the motion stage itself by directing the respondent No. 1/ Commissioner (Power), Government of Arunachal Pradesh, to consider and dispose of the petitioner's representation, dated 5.6.2018, on or before 22.6.2018, and to maintain status quo, till then.