KHURSHID AKRAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Rajendra Prasad Singh, learned counsel for the petitioner and Mr. J.C. to learned Government Pleader No. II for the State and also Mr. Ganesh Prasad Singh, learned counsel for respondent no. 4.

(2.) INITIALLY , this writ application was filed to set aside notification no. 913 (3) dated 23.7.2003 issued by the Revenue Department, Government of Bihar, Patna whereby and whereunder earlier notification no. 869 dated 30.6.2003 has been cancelled.

(3.) INITIALLY a counter affidavit was filed on behalf of the State. A counter affidavit has also been filed on behalf of respondent no. 4. Respondent no. 4 is not opposing the prayer of this petitioner. However, the State -respondents in their counter affidavit opposed the prayer of the petitioner on the ground that the petitioner cannot object the order of transfer at the Headquarter as he was transferred under the guidelines as contained in Rules of Executive Business.