A RAB KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) WHILE so posted, the Respondent, Deputy Secretary, Water Resources (Irrigation) Department issued impugned order, contained in Memo No.924 dated 29th April, 2000, whereby and whereunder, they have been transferred under the jurisdiction of other Chief Engineers, namely, Purnia; Motihari; Birpur etc. with their respective posts.