Er. Swapan Das vs Tripura State Electricity ...
2023 Latest Caselaw 451 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA
                                  W.A. 56/2023
         Er. Swapan Das                                             ----Appellant(s)
                                             Versus
         Tripura State Electricity Corporation Ltd. and ors.        ----Respondent(s)

         For Appellant(s)          :      Mr. PK Pal, Advocate
         For Respondent(s)         :      None

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH Order 23/05/2023 The petitioner is the appellant being aggrieved by the dismissal of writ petition being no. WP(C) 72 of 2023 vide judgment and order dated 02.05.2023, whereunder the learned writ court has refused to interfere into the transfer order dated 26.12.2022, as it was purportedly passed for administrative reasons. However, the petitioner contends that in the last 9 months he has been transferred thrice without any rhyme or reason and in teeth of the policy of the State/Corporation. The petitioner has not yet joined in his transferred place of posting and is on leave. Let Dasti service of notice be served upon the respondent no. 2, The Managing Director, Tripura State Electricity Corporation Limited. Requisites be filed by tomorrow. Office to issue draft of dasti service upon learned counsel for the appellant by Monday. Since the appellant has not joined his transferred place of posting pursuant to the order of transfer impugned which is not only detrimental to the interest of the appellant , but also to the Corporation, we keep the matter on 01.06.2023.

Let the matter be listed on 01.06.2023.

Affidavit showing proof of service be filed by 31.05.2023

(ARINDAM LODH),J (APARESH KUMAR SINGH), CJ

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