(1.) This proceeding has been initiated seeking quashment of transfer order dated 24.06.2014 (Annexure VIII to the petition) issued by the respondent No.1, Secretary/ Commissioner (Tax & Exercise) Govt. of Arunachal Pradesh, Itanagar, under which the petitioner stood transferred from Namsai Sub -Division to Tezu in Lohit District under the administrative control of D.C. Lohit.
(2.) Under the same transfer order, the respondent No.3 too was transferred from Seppa, East Kameng District to Namsai, Sub Division under the administrative control of ADC, Namsai with some additional duties, mentioned in the transfer order.
(3.) Heard Mr. R. Saikia, learned counsel appearing for the petitioner, Mr. R.S. Nabam, learned Senior Govt. Advocate and Mr Tony Pertin, learned counsel appearing for the respondent No. 3.