PASHUPATI NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 29-9-1993 as contained in Annexure-6 to the writ application, whereby and whereunder the earlier order of transfer dated 3-8-1993 passed by Respondent No. 3 has been cancelled.

(2.) The fact of the matter lies in a very narrow compass.

(3.) By an order dated 3-8-1993 as contained in Aunexure-1 to the writ application. Respondent No. 4 was transferred to the Government Teachers' Training College, Turki on the post of Clerk. He was posted on 5-8-1993 by the Regional Deputy Director of Education. By an order dated 19-8-1993, the petitioner was posted in place of Respondent No.