AHANTHEM BIMOL SINGH, J. - (1.)Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. S. Suresh, learned ASG appearing for the respondents.
(2.)The present writ petition has been filed praying for quashing and setting aside the impugned transfer order dated 08.06.2018 and order dated 30.08.2019 rejecting the representation of the petitioner, coupled with a prayer for allowing the petitioner to continue in his posting at M&N Sector HQ as DC (Law).
(3.)The case of the petitioner is that he initially Joint Service as Sub Inspector, General Duty and posted in various places in hard and field area including the LWE area from 31.03.2009 to 31.12.2012 for a period of 3 years tenure and thereafter he was posted for deputation to National Investigation Agency from 31.12.2012 to 01.09.2016 for about 3 years and 8 months. While he was serving in the NIA on deputation, the petitioner was promoted to the posts of Deputy Commandant and thereafter, he was repatriated from his deputation in NIA and then transfer to Manipur and Nagaland Sector, HQ as Deputy Commandant (Law) and he reported to his new place of posting on 01.09.2016.