KAMESHWAR LALL DASS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Y.V. Giri, Senior Advocate appearing for the petitioner, Mr. S.S. Asghar Hussain, Senior Advocate representing the Bihar State Marketing Board and Mr. Ganesh Prasad Singh, Senior Advocate appearing on behalf of respondent No. 5.

(2.) BY Office order No. 418 dated 19.06.2006, a number of Market Secretaries were transferred from one place to another. The petitioner who was posted as Market Secretary at APMC, Musallahpur (Patna) was sent to Jehanabad. He was replaced at Patna by respondent No. 5 who was brought there from Arrah. Aggrieved by his transfer, the petitioner seeks to challenge the transfer order insofar as he is concerned.

(3.) BUT the propriety and desirability to bring back respondent No. 5 to Patna do not appear to be entirely free from doubt. Mr. Ganesh Prasad Singh, learned Counsel appearing on his behalf, submitted that transfers were made having regard to the inter se seniority of the Market Secretaries. The petitioner was very senior in the cadre and, therefore, his posting at Musallahpur, Patna was quite justified.