L. CHAOBA SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Mr. H.S. Paonam, learned senior counsel for the petitioner and Mr. Y. Ashang, learned Government Advocate for the State respondents as well as Mr. Rosni Piba, learned counsel for the respondent No. 3.

(2.) THE present writ petition has been filed challenging the transfer order dated 29.8.2014 issued by the Agriculture Department, Govt. of Manipur by which the petitioner who was serving as the Project Director of Agriculture Technology Management Agency (ATMA), Imphal East District was transferred as the Project Director (ATMA) of Tamenglong District.

(3.) IT is the case of the petitioner that though the petitioner had been deputed as a Project Director of ATMA, Imphal East District, the impugned transfer order has been issued on 29.8.2014 by which the petitioner has been transferred as the Project Director (ATMA), Tamenglong District, without his consent, and in his place, the respondent No. 3 has been transferred as the Project Director (ATMA), Imphal East District.