RAGHUNANDAN SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) In all these writ applications, since common questions of law and fact are involved, the same are disposed of by this common judgment.

(2.) All the writ petitioners have prayed for quashing the order dated 30.6.2000 issued by the Inspector-General of Registration, Government of Bihar, whereby the petitioners along with others sought to have been transfered from one district to another district of the District Registration Offices.

(3.) The facts of the matter lie in a narrow compass.