Arijit Pasayat, J. - (1.) Leave granted.
(2.) In these two appeals, the Union of India questions legality of the judgment rendered by a Division Bench of the Guwahati High Court, Agartala Bench, Agartala whereby two writ petitions filed by the respondents were allowed and the common order of transfer dated 10-9-2002 in respect of four employees was quashed so far as it relates to the respondents.
(3.) Background facts sans unnecessary details are as follows :;