DHIRAJ SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Pran Bora, learned counsel for the petitioner and Mr. Dipankar Nath, learned Additional Senior Government Advocate, Assam for the respondent No. 1. Also heard Mr. Narayan Upadhyay, learned Standing Counsel, Irrigation Department, Assam for the respondent Nos. 2 and 3 and Mr. Subhajit Banik, learned counsel for the respondent No. 4.

(2.) The question involved in this writ petition is whether the impugned order of transfer of the petitioner issued vide Notification dated 06.09.2019 (Annexure-4 to the writ petition) is bad in law or not and whether it requires any interference by the Writ Court or not.

(3.) The petitioner Sri Dhiraj Saikia belongs to the cadre of Superintending Engineer in the Irrigation Department of the State and has been serving as Director Design (Minor Irrigation) at Chandmari, Guwahati.