PARMATMA PRASAD Vs. STATE CANE SERIVCE AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner. The petitioner is a Parchi Distributor in the respondent no. 3 Society.

(2.) The challenge is to the transfer order dated 1st of November, 2012 on the ground of personal inconvenience as well.

(3.) Learned counsel for the petitioner submits that the reference of the writ petition no. 20719 of 2010 is absolutely erroneous, inasmuch as, the decision dated 22.4.2010 in the said writ petition was nowhere concerned with any transfer. The third submission is that the transfer order is without authority.