SHRI OJING JAMOH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioner.

(2.) Also heard Mr. S. Tapin, learned Senior Govt. Advocate for the State respondents No. 1 to 4 as well as Mr. P. K. Tiwari, learned Senior counsel representing respondents No. 5 and 6.

(3.) This writ petition has been filed challenging the order of transfer and posting, dated 14.06.2018 issued by the PCCF & Principal Secretary(E & F), Govt. of Arunachal Pradesh, the respondent No.2, herein, vide No. FOR.81/EA/2000/PtIV/11,694-740, by which order, amongst other, the writ petitioner, who was working as a Range Forest Officer was earlier transferred and posted to Pasighat Range under DFO, Pasighat Forest Division has been retained at Central Mobile Squad Pasighat CAC, Pasighat and the respondent No.6, who was earlier transferred and posted to Koronu Range under DFO, Dibang Forest Division, Roing has also been retained at Pasighat Range under Pasighat Forest Division, where the writ petitioner had already joined in terms of earlier order of transfer and posting, dated 23.02.2018.