TARINI KUMAR NANDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner is aggrieved by the order dated 18/19.10.2011 by which his representation against his transfer to Bhagalpur from Banka has been rejected.

(3.) The petitioner came to the Court earlier in C.W.J.C. No. 11671 of 2011 contending that Government Circulars provide that in the last year of retirement a person should be given a posting of his choice. He has been transferred on 28.6.2011 and is due for superannuation on 30.4.2012. The Court observed that the Clause was not mandatory. He may represent.