RAM NIRANJAN ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS letters patent appeal has been filed against the order dated 9 September, 2002 : Ram Niranjan Roy V/s. The State of Bihar & Ors.

(2.) THIS court heard the petitioner - appellant appearing in person on 28 November, 2002, 5 December, 2002, and 10 December, 2002 when notice was issued to the State. The matter has come up at the admission stage today.

(3.) BEFORE the court records anything else, it will be appropriate to record what the court had indicated to the petitioner - appellant on the previous dates up to the time when notice had been issued. The court indicated to the petitioner -appellant that whatever made him aggrieved and all the departmental proceedings which have been taken out, they all lead to the petitioner -appellant resisting an order of transfer. The fact that the petitioner -appellant resist an order of transfer ultimately made him face departmental proceedings.