RAVINDRARAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) At the stage of admission itself this matter, upon exchange of affidavits, was heard in full and is, therefore, disposed of finally by the judgment given below:

(2.) The subject-matter of challenge in this writ petition is an order of transfer dated 5th October, 1995 passed by the Secretary, Department of Secondary, Primary and Adult Education, Government of Bihar, Patna (respondent No. 2), as contained in Annexure-1, whereby the petitioner, a Regional Deputy Director of Education, Muzaffarpur was sought to be transferred as the Deputy Director of Education, Headquarters, Patna.

(3.) In the writ petition it has been asserted that after completion of his full terms as Deputy Director of Primary Education, the petitioner was transferred as the Regional Deputy Director of Education, Muzaffarpur by an order contained in memo No. 147 dated 30th June, 1995. Such order of transfer was passed in respect of the petitioner on the recommendation of the Establishment Committee and by way of routine measure and it appears that along with the petitioner several other persons were also transferred.