KESHAVPRASADSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner in this application has prayed for quashing of the notification being Notification No. 426 dated 30th June, 1993 whare by the petitioner was transferred from the post of District Education Officer, Gopalganj and acting Regional Deputy Director of Education Saran to the post of Deputy Director, State Council of Educational Reserach and Training, Patna on the administrative ground and the respondent No. 3 has been transferred as Regional Deputy Director of Education, Saran Division at Chapra, as contained in Annexure-5 to the writ application as also the Notification No. 429 dated 30th June, 1993 whereby the respondent No. 4 has been transferred as District Superintendent of Education, Gopalganj.

(2.) The petitioner is a Class I Officer of the Bihar Education Service and has been working as a District Education Officer, Gopalganj and is also Incharge of the Regional Deputy Director of Education, Saran Division He has also been authorised to work as Additional Director of Education, Saran-cum-Tirhut Division.

(3.) According to the petitioner, the respondant No. 3 is junior to him and the respondent No. 3 is a Class II Officer of the Bihar Education Service.