KALYAN RAI SURANA,J. - (1.) Heard Mr. R. Sonar, learned counsel appearing for the petitioner. Also heard Ms. P. Pangu, learned Jr. Govt. Advocate appearing for the respondents No.1 and 2 as well as Mr. R. Saikia, learned counsel appearing for the respondent No.3.
(2.) With the consent of all sides, the matter is taken up for hearing at admission column.
(3.) By this writ petitioner under Article 226 of the Constitution of India, the petitioner has challenged the order No. PWRS/E-26/94-95/Vol-III/Pt/5514-22 dated 18/20.12.2017, issued by the Commissioner (Power), Govt. of Arunachal Pradesh, Itanagar. By the said order, the private respondent No.3 namely, Sri Gumila Singhpho was retained at Khonsa Civil Sub-Division as Assistant Engineer in place of the petitioner and the petitioner was transferred to the Office of the Superintending Engineer (C), Lohit Basin, Namsai.;