BACHCHU SAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Date 11-11-2019 Heard Mr. U.K. Nair, learned senior counsel assisted by Mr. R. Islam, learned counsel for petitioner. Also heard Mr. S.S. Roy, learned Government Advocate, Assam appearing for the respondent No. 1 as well as Ms. A. Verma, learned Standing Counsel, NRC appearing for the respondent No. 3 and Mr. M. Nath, learned Standing Counsel, Panchayat and Rural Development Department appearing for the respondent Nos. 2, 4 and 5.

(2.) Earlier the Chief Executive Officer, Dhubri Zila Parishad, Dhubri by an order dated 01.09.2016 transferred the petitioner, Secretary of the Hawrarpar Gram Panchayat of Gauripur Block to the Alomganj Gram Panchayat of Debitola Block of Dhubri district in the same capacity and after such transfer, he served in the said post.

(3.) It is contended by the petitioner that on the basis of some complainants raised by local public against him, the respondent authorities contemplated to transfer him for which he submitted a representation before the authorities in the Panchayat and Rural Development Department on 01.10.2019.