RAGHABENDRA CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The only grievance of the writ petitioner is that the persons mentioned in Annexures 1 and 2 are under the control of the Joint 'Director, Agriculture, Patna Division, Patna, respondent No. 3, but they have been sent on deputation by order, as contained in Annexures 1 and 2, by the District Magistrate, Bhojpur, respondent No. 5.

(3.) Learned Counsel appearing on behalf of the petitioner submitted that the District Magistrate has no jurisdiction to transfer or depute the employees of the Agriculture Department, and, therefore, the orders, as contained in Annexures 1 and 2, are wholly without jurisdiction.