CHAU TRINAM MANCHEY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. J. Hussain, learned counsel for the petitioner. Also heard Ms. G. Ete, learned Government Advocate, for the State-respondent as well as Mr. P. Taffo, learned counsel appearing for respondent No. 2.

(2.) THE writ-petitioner has been working as Assistant Engineer, at Kamlang Nagar PWD Sub-Division, and transferred to Khonsa PWD Division, by order dated 15. 09. 2008, vice one Sri J. K. Deori, ASW. The said transfer order was subsequently modified vide order dated 16. 10. 2008 (Annexure-A1 to the writ-petition) whereby the said petitioner was posted to Changlang PWD Division, vice one Sri Pohom Tangha, Assistant Engineer, transferred to Khonsa PWD Division. The petitioner, by virtue of earlier transfer order dated 16. 10. 2008, joined at Changlang PWD Division on 22. 10. 2008, and took-over the charge from respondent No. 2. Thereafter, another order dated 07. 11. 2008, was issued by the Commissioner, Government of Arunachal Pradesh, Itanagar, retaining the respondent No. 2 at Changlang PWD Division and posting the petitioner as A. S. W. in Khonsa PWD Division.

(3.) AGGRIEVED by the aforesaid order dated 02. 12. 2008 passed by this Court, the instant writ petitioner filed Writ Appeal being W. A. 416/2008 before this Court at Guwahati. The said Appeal was admitted by this Court, on 22. 12. 2008, providing interim suspension of the aforesaid order dated 02. 12. 2008. The said Appeal was then disposed of by the Division Bench, vide order dated 19. 01. 2009, with a direction to the Registry at Itanagar to list the present writ petition for hearing on 03. 02. 2009, before the appropriate Bench providing that the status-quo obtained as on 19. 01. 2009, shall continue until the hearing of the writ-petition.