VISHWANATH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE order as contained in Annexure 1 issued vide memo no. 4394 dated 17.7.2001 issued by respondent no. 3 is under challenge whereby and whereunder the petitioner has been transferred from Darbhanga to the office of the Joint Registrar, Cooperative Societies Tirhut Division, Muzaffarpur on the post of Steno.

(3.) THE order impugned as contained in Annexure -1 is being challenged mainly on the ground that the petitioner has been transferred at the dictate of respondent no. 6 Dr. Ashok Kumar, Minister of Institutions Finance and Implementation Department, Bihar, Patna. In this connection reference has been made to the letter as contained in Annexure -6 written by respondent no. 6 directing the authorities to transfer this petitioner from Darbhanga. Learned counsel submits that the order of transfer is not a routine transfer rather it has been passed on the dictate of respondent no. 6 and in that view of the matter, the order of transfer must be held to be illegal, arbitrary and without jurisdiction.