KANCHAN MONDAL Vs. LT GOVERNOR

JUDGEMENT

(1.) The writ petition is directed against the order of transfer of the petitioning junior engineer from Mayabunder to Rangat. The Petitioner says that she has been a victim of frequent transfers and that an old enmity between the Petitioner's father and a former Adhyaksha of the North and Middle Andaman Zilla Parishad has resulted in the Petitioner's plight.

(2.) The Petitioner says that the erstwhile Adhyaksha had taken steps against the Petitioner's father and such person, despite not being in office any longer, wields considerable influence in the district to ensure that steps are taken to the detriment and prejudice of the Petitioner.

(3.) On behalf of the Respondent authorities it is submitted that the order of transfer dated April 19, 2010 was issued by the Chief Executive Officer of the Zilla Parishad and not by the erstwhile Adhyaksha. It is submitted that the concerned former Adhyaksha has no say in the affairs of the Zilla Parishad and an irrelevant issue has been raked up to with a view to give this unworthy petition seeking to resist transfer some element of credibility. The Respondents contend that the Petitioner's was not a solitary case of transfer, but that several junior engineers in North and Middle Andaman had been transferred from one place within the district to another by the same administrative fiat.