KUMSONG PANGGINO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This writ application has been field challenging the legality and validity of the order dated 2.5.97 issued by the authority transferring the petitioner from one place to other. The petitioner herein is Extra Asstt. Commissioner and he was posted earlier at New Seren.

(2.) There was an incident regarding demolition and uprooting of some trees and demolition of house between the Assam Police and Arunachal Pradesh Police. Be that as it may, this matter was reported in the local paper and thereafter the petitioner was transferred from Pashighat to another place. This transfer order is challenged on the following two grounds:

(3.) I have heard Sri C. Baruah, Learned Advocate for the petitioner and Sri A.K. Phukan, Learned Advocate General, Arunachal Pradesh. On behalf of the petitioner it is urged that this order of transfer is not in public interest but at the behest of respondent No. 3, Speaker ef Arunachal Pradesh Legislative Assembly. There is absolutely no materials to say that this order of transfer was issued at the behest of respondent No. 3. From the order it appears that it was done in the public interest. Sri C- Baruah, Learned Advocate for the petitioner in support of his contention relies on the following decision:-