Tripura High Court
Shri Sumendra Das vs The Tripura State Electricity ... on 16 September, 2021
Author: Akil Kureshi
Bench: Akil Kureshi
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HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
WP(C) No.653 of 2021
Shri Sumendra Das
......Petitioner(s)
VERSUS
The Tripura State Electricity Corporation Limited and others
......Respondent(s)
For Petitioner(s) : Mr. C.S. Sinha, Advocate,
For Respondent(s) : Mr. Mangal Debbarma, Advocate.
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
ORDER
16/09/2021 Petitioner has challenged his order of transfer dated 27th August, 2021. The petitioner is an employee of Tripura State Electricity Corporation Limited and is presently working as a Sr. Manager. By the impugned order he is transferred from Agartala to Kumarghat. Undisputedly, the petitioner is holding a transferrable post. In the matters of transfer, the Courts have very limited jurisdiction. The petitioner is also not holding a lowly placed post in the organization but is a senior management level officer. The issues of personal difficulties and approaching retirement are matters to be considered by the administration and not by the Court. Neither any breach of statutory rules nor any mala fides are pleaded or established.
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In the result, petition is dismissed. Pending application(s), if any, also stands disposed of.
(AKIL KURESHI), CJ Dipesh