I.A. Ansari, J. - (1.) Heard Mr. L. Sera, learned counsel for the petitioner, and Mr. B.L. Singh, learned Senior Government Advocate, Arunachal Pradesh, appearing on behalf of the State respondents.
(2.) While the petitioner was functioning as an Assistant Engineer in the office of the Chief Engineer, Rural Works Department, Government of Arunachal Pradesh, at Itanagar, he was, vide order, dated 13.12.2005, transferred, as Assistant Engineer, to Seijosa Sub-Division of the said Department in the place of private respondent No. 2 herein. On being released from the Chief Engineer's office at Itanagar, the petitioner joined his place of posting at Seijosa Sub-Division on 22.12.2005 and assumed unilateral charge of the office of the Assistant Engineer, in the said Sub-Division, in terms of the order directing him to assume unilateral charge passed by the Executive Engineer on 29.12.2005. However, the petitioner has, again, been transferred, vide the order, dated 16.1.2006, from Seijosa Sub-Division to Seppa Sub-Division against a vacant post. It is this order, dated 16.1.2006, which stands impugned in the present writ petition.
(3.) The grievances of the writ petitioner, in the present writ petition, are to the effect that having already posted him to Seijosa Sub-Division on 13.12.2005, he (the petitioner) could not have been transferred, once again, within a month's time to Seppa Sub-Division, for, the transfer order is in violation of the relevant guidelines contained in the circular, dated 2.6.1998, and that the petitioner's transfer is mala fide and with ulterior motives.;