SHASHI BHUSHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the three writ applications were made analogous and heard together and with the consent of the parties are being disposed of at the stage of admission itself.

(2.) THE writ petitioners of all the three writ applications are aggrieved by the order as contained in memo no. 3035 dated 20 July, 2004 issued under the signature of Managing Director, Bihar State Agriculture Marketing Board, Patna so far it relates to their respective transfers and pray for quashing of that part of the aforesaid office order.

(3.) SIMILARLY C.W.J.C. No. 8685 of 2004 has been filed by one Syed Ejazur Rahman who is also aggrieved by the same order issued under the signature of Managing Director whereby he has been transferred from the post of Marketing Secretary, Bihta to the post of Assistant Director, Headquarter and one Shashi Bhushan Singh, the writ petitioner in C.W.J.C. No. 9469 of 2004 being posted in his place. The said transfer order so far it relates to this petitioner has also been challenged on similar ground and further as to whether a person can be transferred frequently from one place to other destablising him and his family.