ABHIJIT DUTTA Vs. STATE
LAWS(CAL)-1992-9-7
HIGH COURT OF CALCUTTA
Decided on September 15,1992

IN RE : ABHIJIT DUTTA Appellant
VERSUS
Respondents

JUDGEMENT

Paritosh Kumar Mukherjee, J. - (1.) In the instant writ petition, the writ petitioner, Abhijit Dulla challenges a notification dated May 1, 1992, whereby Governor was pleased "to appoint", Abhijit Dutta, "Technical Officer", attached to the Hosiery Section, under the said Directorate and to post him in the interest of public service, as "Handloom Development Officer" at Aliporcduar, in the district of Jalpaiguri, with immediate effect, and until further orders.
(2.) According to the petitioner, under the garb of appointment and/or 're-designation", the petitioner was sought to be transferred as "Handloom Development Officer," although the post held by the petitioner as Technical Officer, is not transferable.
(3.) Mr. Bidhan Chandra Ghosal, learned Advocate appearing in support of the writ petition, made following submissions, which arc as follows:-;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.