BIDUL GOSWAMI Vs. NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED

JUDGEMENT

(1.) Heard Mr. P.J.Saikia, learned Sr. counsel assisted by Mr. P.Deka, learned counsel for the petitioner.

(2.) Mr. V.K.Jindal, learned Sr. counsel assisted by Mr. V.Kumar, learned counsel is present and accepts notice on behalf of all the respondents, so no further notice is called for.

(3.) Learned Sr. counsel for the petitioner submits that the petitioner is aggrieved with the transfer order as he is having severe personal difficulties, due to the fact that his aged mother is suffering from heart diseases and neurological problems, which needs his constant care and attention. It is submitted that pursuant to the transfer order dtd. 10/6/2022, the writ petitioner in accordance with the stated Transfer Policy of the respondents, had preferred a representation which was disposed of by the impugned letter dtd. 8/7/2022, by a one-line order, wherein it was stated that the prayer of the writ petitioner is not agreed. In this view of the matter, learned Sr. counsel for the petitioner submits that the writ petitioner is compelled to come before this Court for appropriate relief.