DR. SACHIDANAND JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Aggrieved by an order, dated 20.08.2015, passed by learned Single Judge, in CWJC No.11327 of 2015, the present appeal under Clause 10 of the Letters Patent of the Patna High Court has been preferred. The appellant was the petitioner in CWJC No. 11327 of 2015 and had assailed a notification, dated 22.07.2015, issued by Health Department, Government of Bihar, whereby he was, on administrative ground, transferred from the post of Superintendent, Darbhanga Medical College and Hospital, Darbhanga, and posted as Additional Director (Head Quarters), Health Service, Bihar, Patna.

(2.) By the order, under appeal, the learned single Judge, has refused to interfere with the said order of transfer, dated 22.07.2015, and, thus, dismissed the writ application filed by the appellant.

(3.) Mr. Y. V. Giri, learned Senior Counsel, appearing on behalf of the appellant, has submitted that the order of transfer, dated 22.07.2015, impugned in the writ proceeding, being in violation of the guidelines of the Department of Cabinet Secretariat and Coordination, Government of Bihar, as contained in the Resolution, issued vide Memo No. 434, dated 01.03.2007, brought on record by way of Annexure -3 to the writ application, learned single Judge ought to have interfered with the said order.