SHRI. WELFERSON G MOMIN Vs. THE STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.Dey, learned counsel for and on behalf the petitioner as well as Mr. K.Barua, learned GA on behalf of the State respondents.

(2.) Brief facts of the case is that:

(3.) Learned counsel on behalf of the petitioner submits that the petitioner is holding the post of Sub -Inspector of School and at present is posted at Resubelpara, North Garo Hills District and all of a sudden he had been transferred to Dadenggiri, West Garo Hills District. Thereafter, petitioner made a representation to re -consider his transfer on the ground that his wife is a patient of knee problem and is still undergoing treatment. Besides that, he has 2(two) school going minor children, but the same was not considered. Learned counsel for the petitioner further contended that the petitioner is ready to join his new place of posting after 31st December, 2016.