BIHAR STATE NON-GAZETTED Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner which is a Federation of the Bihar Non-Gazetted Employees had filed this application Inter alia for issuance of a writ of or in the nature of mandamus commanding upon the respondents to maintain gradation list of the Secretary, Private Secretaries, Senior Personal Assistants and Personal Assistants in the matter of their transfer and posting by the respondents and for a further direction to abide by the Circular letter contained in letter No. 9/PR-108/91 dated 17th July, 1991 which is contained in Annexure-1 to the writ application and the Circular letter dated 9-4-1967 as contained in Annexure-2 thereto.

(2.) The petitioner has contended that the Bihar Cabinet Secretariat and Co-ordination Department has issued a policy decision whereby and whereunder it was directed to all heads of the Department that the Establishment Committee should be constituted for making recommendations of transfer and posting of the employees of the concerned Department in terms of the-guidelines contain in the aforementioned letter dated 17th July, 1991.

(3.) According to the petitioner several glaring instances had come to its notice wherefrom it appears that the instructions contained in the aforementioned letter have been violated.