NISHITA MHATRE,J. - (1.) The petitioner has approached this Court under Article 226 of the Constitution of India against the decision of the West Bengal State Administrative Tribunal, in Original Application no.822 of 2011.
(2.) The petitioner had challenged his transfer order from the place he was posted in, as the Auditor of Co-operative Societies at Burdwan, Range-III. Undisputedly, the writ petitioner has been working in the Burdwan, Range-III for about eleven years prior to his transfer to Berhampore.
(3.) We were informed that the petitioner had an ongoing dispute with his wife and he expressed his apprehension that he would be physically harmed as his in-laws were stationed in Berhampore.;