MUSHTAQUE AHMAD KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner is a member of the Bihar Administrative Service and he has filed this petition under Article 226 of the Constitution seeking to challenge his order of transfer under memo no. 9076, dated 14.12.2000 (copy at Annexure 1) issued under the hand of the Additional Secretary to the Government in the Department of Personnel & Administrative Reforms.

(2.) THE petitioner was posted as Subdivisional Officer, Muzaffarpur (East). While he was in that position respondent no. 7 was posted as Deputy Collector Land Reforms, Muzaffarpur (East). According to the petitioner respondent no. 7 committed many irregularities in the discharge of his duties as Dy. Collector Land Reforms and it was the petitioner who by his alertness and dedication to his duties was able to control and check the irregularities committed by respondent no. 7.

(3.) IN the counter affidavit fifed on behalf of respondent no. 7 these allegations, of course, have been dented and he in his tum has enumerated a number of irregularities committed by the petitioner while posted as Subdivisional Officer, Muzaffarpur (East).