ACHYUTANANDA BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, a village agricultural worker has assailed in this application under Article 226 of the Constitution of India his transfer from Pahanaga in the district of Balasore to Jeypore in the district of Koraput.

(2.) THE petitioner was appointed as a village level worker. (re -designated as village Agricultural worker) in December, 1964 and was posted in the district of Sambalpur. In December, 196S he was transferred to Balasore. In April. 1976 he was posted in the district of Ganjam. In July, 1933 he was transferred to Bahanaga in the district of Balasore. By order dated 12. 4. 1984 (Annexure -3) ha was transferred to Jeypore by the Additional Director of Agriculture and Fool Preservation, Orissa, on administrative grounds.

(3.) IN the return submitted by the opposite parties, it is stated that the transfer was made at the instance of Mr. Chintamani Jena to whom allegations had been made against the petitioner by some residents of Gundurimara village in the district of Balasore. The opposite parties have annexed the letters of Mr. Jena addressed to the Director of Agriculture, Orissa, as per Annexures -A and B. The complaint made by the villagers to Mr. Jena is annexed to Annexure -1. They have taken a categorical stand that the transfer was on the suggestion of the Member of Parliament on the complaint made to him by villagers.