ASHUTOSH GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Dhar, the learned counsel for the petitioner and Mr. M. Nath, the learned standing counsel for the Panchayat and Rural Development Department, the respondents herein.

(2.) By way of this writ petition filed under Article 226 of the Constitution of India, the petitioner has assailed his transfer by order dated 09.11.2016 and order dated 22.11.2016, by which he was released from his place of posting to enable the petitioner to join the new place of posting.

(3.) In view of the nature of grievance raised in the present writ petition, and observing that the respondents have not filed any response for almost 2 year 8 months. Hence, the matter has been heard in the admission stage at the instance of the learned counsel for the petitioner by issuing rule returnable forthwith.