NARAYAN CHAUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. C.S. Sinha, learned counsel for the petitioner. Also heard Mr. U.B. Saha, learned Government Advocate for the State respondents.

(2.) While serving as senior forest ranger at Agartala, an order of transfer was issued on 23.2.99 transferring the petitioner from Agartala (his home town) to the office of the DFO, Gomti. The said order of transfer was challenged in writ petition No. 102/99 on the grounds, interalia, that the petitioner is now on the eve of retirement and that he would retire in December, 2000 and that because of his physical ailments it would be extremely inconvenient for him to stay at Gomti as he has to receive treatment where medical facilities are available. The petitioner filed a representation on 3.3.99 highlighting all the difficulties faced by him. The said writ petition was disposed of by this court on 11.3.99. It was stated that the petitioner had about one year ten months to go before retirement. It was also reflected in the said order as regards instruction of the Government that during the last part of the service career a Government servant should normally be in his home station. It was also reflected in the said order as regards the petition's various ailments.

(3.) Taking into consideration all the circumstances placed before this court and after hearing the counsel of the parties, this Court directed that the representation filed by the petitioner on 3.3.99 to reconsider his transfer order be disposed of in accordance with the Government instructions and to pass appropriate orders within 15 days from the date of receipt of the representation.