BASUDEO PRASAD PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) After hearing the learned counsel for the petitioner and the respondents State, this application is being disposed of at the stage of admission itself with their consent.

(2.) The petitioner, an Assistant Engineer Road Construction at Siwan, has challenged ihe order of transfer contained in Annexure-4 dated 31-12-1990 by which 318 persons were transferred for administrative reasons. The petitioner is one amongst them and he has been directed to report at the Head quarters.

(3.) The first ground of challenge is that the petitioner had not completed the full term of three years and the second ground is that the Establishment Committee had not recommended his transfer. Yet another ground was raised that the Establishment Committee had recommended the names of 94 persons but the Minister-in-charge of the department added all the subsequent names.