BALDEO CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE intervention application in C.W.J.C. No. 11/2000 is allowed.

(3.) PETITIONERS in all the four cases were holding the post of District Transport Officer at their respective places of posting. They had been so posted for less than a year when the impugned order was issued transferring them on post of District Transport Officer at different, places and the grievance of the petitioners is that the normal period of such transfer is of two years and they have suffered premature transfer without consideration of their cases by the Establishment Committee constituted for the purpose and even at the level of Minister -in -charge the decision to transfer the petitioners has been taken without any reason.