DISTRICT PANCHAYAT SEVAK SANGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER no.1 claims to a registered Employees Union and this writ application has been filed on its behalf by Rama Nand Sah, its office Secretary who is posted as Panchayat Sewak in Motihari Block. Petitioner no.2 is the Panchayat Sewak posted at Sugauli Block of East Champaran and their prayer in this writ application is to quash the order dated 27th of July, 2002 (Annexure -1) whereby large number of Panchayat Sewaks have been transferred from one place to another.

(2.) TRANSFER has been mainly assailed on the ground that the employees have been transferred without paying any advance as also their arrears of salary for the period, May to August, 2002.

(3.) HE has also drawn my attention to a judgment of a learned single Judge of this Court dated 20.8.2002 passed in C.W.J.C. No. 6546 of 2002 (Dr. Satya Narayan Singh V/s. State of Bihar and others). In the said case it has been observed as follows: -