LATSAM KHIMHUN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. MK Choudhury, learned senior counsel assisted by Mr. N Baruah, learned counsel for the appellant. Also heard Mr. BD Goswami, learned Additional Advocate General, Arunachal Pradesh assisted by Mr. A Chandran, learned Junior Government Advocate, Arunachal Pradesh for respondent Nos. 1 and 2; Mr. KN Choudhury, learned senior counsel assisted by Mr. A Dhar, learned counsel for respondent No. 3 and Mr. S Borthakur, learned counsel for respondent No.4.

(2.) The appellant who was arrayed as respondent No.3 in WP(C) 323(AP)2018 is before this Court assailing the order dated 3.10.2018 passed by the learned Single Judge in the said writ petition.

(3.) The writ petitioner (Respondent No.3 herein) was before the learned Single Judge assailing the order dated 29.6.2018 which was passed in partial modification of the order dated 31.5.2018. Through the said order dated 29.6.2018, some of the transfers as effected through the order dated 31.5.2018 (Annexure-A1) were modified.It is in that light, the writ petitioner claimed to be aggrieved by the said partial modification. The brief facts in that regard are that the writ petitioner who was working in the Capital Electrical Division, Itanagar was transferred to Miao Electrical Division as EE(E). Through the very same order, the appellant herein who was respondent No.3 in the writ petition, was transferred from Miao Electrical Division to Deomali Electrical Division as EE(E). In addition, since respondent No.4 herein has got himself impleaded, we also take note of the transfer effected in respect of the said respondent from Deomali Electrical Division to Anini Electrical Division as EE(E). Apart from the three officers referred to herein, other officers were also transferred to different places as indicated in the order dated 31.5.2018. However, a reference to the said transfers would not be necessary.