PRITI MOG CHOWDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE present petition is directed against the order of transfer dated 16. 6. 2009 (Annexure-D) issued by the Principal Chief Conservator of Forests and the order of release dated 23. 9. 2009 (Annexure-F) issued by the Divisional Forests Officer, Direction Division whereby and whereunder, along with others, the present petitioner Smt. Priti Mog Chowdhury has been transferred from the office of the P. C. C. F. , Agartala to the office of the Forest Training Division, Hatipara and released thereupon.

(2.) HEARD Mr. A. C. Bhowmik, learned Counsel assisted by Mr. D. C. Roy, learned Counsel for the petitioner as well as Mr. T. D. Majumder, learned Additional Government Advocate appearing for the State respondents.

(3.) THE learned Counsel for the petitioner further submits that against the said order, the petitioner made a representation to the Hon'ble Minister of Forest Department for modification of the impugned order of transfer, a copy of the said representation was given to the Principal, Chief Conservator of Forest, Tripura, Agartala, the respondent No. 2 herein on 18. 6. 2009. But without replying anything to the said representation, the respondent No. 3 issued the impugned release order on 23. 9. 2009 with a direction that the petitioner shall be treated as released from the office of the PCCF with effect from 23. 9. 2009 A. M. Mr. Bhowmik also contends that on 24. 9. 2009, the petitioner again submitted a representation to the respondent No. 2 for staying the operation of the released order, but till today, the same has not been disposed of. The learned Counsel for the petitioner further submits that though a Government employee is supposed to serve in any part of the State in the public interest, but the present petitioner is suffering from various diseases and had undertaken major operation for which the instant transfer order is required to be interfered with. The learned Counsel for the petitioner finally submits that her only son is now studying in Class-XI and due to her instant transfer, she would not be in a position to look after her son also.