VEENA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition was originally filed by the petitioner against proposal of the Government dated 10.6.2005 (Annexure-1) by which the petitioner's transfer to Bahadurpur, Darghanga, as well as transfer of respondent No. 5 to Ghelar, Mahepura, both dated 29.3.2005, was recommened to be cancelled and it was further recommended that the petitioner be transferred to Ghelar, Madhepura, whereas respondent No. 5 be retained at Bahadurpur, Darbhanga as he had not completed three years period and was posted there since before the transfer of the petitioner.

(2.) The short fact of this case is that earlier the petitioner was waiting for posting and by Notification of chain transfer dated 29.3.2005 the petitioner was transferred to Bahadurpur, Darbhanga, as Circle Officer whereas respondent No. 5 who was working there was transferred as Circle Officer, Ghelar Block, Madhepura.

(3.) It is further contended that as per the said Notification the petitioner joined on 30.3.2005 whereafter respondent No. 5 handed over charge of office only and not of Cash Book due to which the Collector, Dharbhanga, directed the petitioner on 27.4.2005 to assume charge and the petitioner assumed charge and reported it to the Collector who approved the same.