Sanjib Banerjee, J. - (1.) This is a minor matter but the needless truculence with which the matter has been conducted on behalf of the respondents earns the respondents the substantial costs indicated at the end of this order.
(2.) The challenge in the petition is to an order of transfer of February 2, 2016 which reads thus: In terms of IG-Cum-CSC/RPF/ER/KKK's F.O. No. 14/16 dated 01.02.16 and letter No. SC.30/33- E/TR/HWH-I dated 01.02.2016 Sri Srikanta Saha, Sub-Inspector of CI/HWH-I is hereby transferred and posted to CLW/CRJ with immediate effect in the interest of administration.
(3.) There is another inter-office note or memorandum of January 15, 2016, which has been relied upon by the petitioner. The relevant document shows that there was a complaint against the petitioner and there was a letter issued by a superior officer on January 14, 2016. The text of the document of January 15, 2016 is follows: As ordered by the Competent Authority, you are advised to spare SI/Srikanta Saha of CIB/HWH-I immediately to report to IPF/FP for further duty. Compliance report must be submitted to this office by return dak. ;