BIBHUTI DUTTA GUPTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition under Article 226 of the Consititution has been preferred by Shri Bibhuti Dutta Gupta, Forest Ranger working under the Govt.of Tripura, Forest Deptt. challenging the order of transfer from Sadar Range office, Agartala to Tirthamukh Range Office vide order dated 2.4.97 on the ground that the transfer is mala fide and has been made in order to accommodate another person.

(2.) I have heard Sri C.S. Sinha, learned counsel for the petitioner and Mr. U.B. Sana, learned Govt. Advocate for the respondents.

(3.) It would appear from the pleadings that the petitioner was subjected to frequent transfers to different places. Eventually when posted at Sadar Range Office, Agartala, he was transferred to Tirthamukh Range office by the aforesaid order before completion of three years which is normally the period an officer is allowed to work in a station.