MANOJ KUMAR RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the Court.--Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) The present writ application was preferred by the petitioner who was transferred as BDO from Sahebganj to Narkatiaganj on the recommendation of the Establishment Committee dated 30.12.2002. The petitioner made a grievance that the respondent No. 4, the BDO at Narkatiaganj who had likewise been posted outside Narkatiaganj, did not hand over charge to the petitioner who however submitted his joining in pursuance of the government instruction in that regard. The respondent No. 4 in the meantime, at me administrative level, pursued issuance of order staying his transfer from Narkatiaganj. Though the allegation of political interference etc. had been made and this Court had issued notices to the Minister concerned and others with regard to such allegation of political interference in what were routine matters for transfer and posting, the petitioners after the stay of transfer of respondent No. 4 was then sought to be transferred from Narkatiaganj to Ghorasahan.

(3.) This order was again assailed by the petitioner to submit that the respondents had acted in teeth of the order dated 9.4.2003 of this Court which had specifically directed that the functioning of the petitioner at Narkatiaganj shall not be interfered and that Annexure 11 and 16 of the writ application would not be given effect to. Subsequently the petitioner was sought to be transferred to Belchhi.