LAWS(PAT)-2000-12-43

MADAN MOHAN SINGH Vs. STATE OF BIHAR

Decided On December 20, 2000
MADAN MOHAN SINGH Appellant
V/S
STATE OF BIHAR AND ORS. Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The writ petitioner is a Mining Inspector in the service of Government of Bihar who has challenged order dated 19.9.2000 (Annexure -5) whereby certain employees of the Mines Department, Government of Bihar have been transferred to different places including the petitioner and respondent No. 5, another Mines Inspector. The petitioner has been transferred from District Mining Office, Deoghar to that at Patna whereas respondent No. 5 has been transferred and posted to the post earlier held by petitioner at Deoghar.

(3.) According to learned Counsel for the petitioner, the impugned order is bad in law for the following reasons: