BRAJESHNARAINMISRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the writ applications have been filed by the same petitioner and are based on almost the same set of facts, therefore, these writ applications are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 12118 of 1992, the petitioner has prayed for quashing of the orders of transfer dated 30/3/1992 (Annexure 3), dated 20/7/1992 (Annexure 5) and dated 7/11/1992 (Annexure 7) passed by the Respondent District Superindent of Education (in short D S. E.), Bhojpur In C.WJ.C. No. 187 of 1993 the petitioner has prayed for quashing of the order of suspension dated 28/9/1992 (Annexure 8) passed by the respondent D.S.E., Bhojpur.

(3.) The petitioner is in the cadre of headmaster. By the order as contained in Annexure 3 the petitioner had been transferred from Middle School, Gundi, to Middle School, Fatehpur and, accordingly, by Annexure 4 on 19/5/1992, that he was relieved. But it appears that since the post of headmaster at Fatehpur was not vacant, therefore, by the order as contained in Annexure 5, the petitioner was again transferred to Middle School, Bishnupura (Tarari) and he was also relieved for joining his new post on 1/8/1992. But admittedly, the petitioner did not join the post at Bishnupura for some reason or the other. By the order as contained in Annexure 7 one Shri Ramshankar Singh, (Respondent No. 5 of C.W.J.C. 12118/92) was transferred to Middle School, Gundi, where the petitioner was originally posted.