M A EZUNG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) THE challenge in this writ petition is to the transfer order dated 11. 7. 2008 (Annexure-A to the writ petition) whereby and whereunder the petitioner has been transferred from Wokha to Longleng as Chief Medical Officer on the ground that the said order is a frequent transfer order and in violation of Office Memorandum dated 5. 10. 1990 (Annexure-B to the writ petition) and also a mala fide one.

(2.) HEARD Mr. I. Longjem, learned counsel for the petitioner as well as Mr. L. S. Jamir, learned Senior Addl. Govt. Advocate appearing for the State respondents and Mr. T. B. Jamir, learned counsel appearing for the private respondent No. 3.

(3.) THE State respondents have filed a detailed affidavit-in-opposition denying all the allegations of the writ petitioner.