STATE OF MEGHALAYA Vs. SHRI WELFERSON G. MOMIN AND ANOTHER

JUDGEMENT

(1.) Though served, none has appeared on behalf of the respondent No.2. Looking to the short point involved, we have heard the learned counsel for the appellant and the learned counsel for the respondent No.1 finally at this stage itself.

(2.) This intra-court appeal is directed against the order dated 08.09.2016 as passed in WP(C) No. 258 of 2016 whereby, the learned Single Judge of this Court has disposed of the writ petition filed by the respondent No. 1 of this appeal against the order of his transfer from Resubelpara, North Garo Hills District to Dadenggiri, West Garo Hills District.

(3.) By the impugned order dated 08.09.2016, the learned Single Judge of this Court has proceeded to dispose of the writ petition on the very first date of listing with directions to the present appellant to allow the writ petitioner to continue at the present place of posting until 31.12.2016 with the observations that thereafter, he could be transferred but shall be allowed one month's time to shift to the new place of posting, after taking note of the submissions of the writ petitioner that he had made a representation stating personal difficulties and also with reference to the assurance of the writ petitioner that he was ready to move to the place of transfer after 31.12.2016. However, while concluding, the learned Single Judge has also set aside the impugned order of transfer.