DIPU KUMAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Banik, learned counsel for the appellant. Also heard Mr. N. Deka, learned Standing Counsel, Numaligarh Refinery Limited appearing for the caveators/ respondent Nos. 2 to 6.

(2.) Challenge in this intra-Court appeal is to an order dtd. 26/6/2019 passed by the learned Single Judge in W.P.(C) No. 3551/2019 disposing of the writ petition, wherein challenge was made to an order of transfer dtd. 29/1/2019, taking the view that the authorities may grant some more time to the appellant to join the new place of posting and he may be allowed to join latest by last week of August which will have to be complied with without fail.

(3.) By an order dtd. 19/5/2018, the appellant was transferred to Guwahati as Assistant Manager-Project, Indo Bangladesh Friendship Pipeline (for short, hereinafter referred to as 'IBFPL') by way of lateral movement and he was to report to the Deputy General Manager (Project), IBFPL. By the very same order, one Sri Asif Uddin Ahmed, who was holding the post of Senior Manager (Project), IBFPL with posting at Guwahati, was promoted and transferred to Siliguri as Deputy General Manager-Project (IBFPL). Subsequently, by order dtd. 29/1/2019, the appellant was transferred to Siliguri as Assistant Manager (Project-IBFPL) with a direction to report to DGM (Project) IBFPL. It is to be noted that the DGM (Project) IBFPL was already posted at Siliguri by the order dtd. 19/5/2018.