PUNIT KUMAR SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) The petitioner has filed the present writ petition for issuance of writ of certiorari to quash the order of transfer vide Notification No. 145 dtd. 16/1/2025 at Serial No. 2 from the post of Sub Divisional Prosecution Officer, posted in the District Prosecution Office, Rohtas, Sasaram to the office of Vigilance Investigation Bureau, Bihar as law Officer and further prayer for quashing the relieving order No.8/2025 contained in Memo No. 144 dtd. 4/4/2025 (Annexure-8).

(3.) Learned counsel appearing for the petitioner submits that the petitioner was appointed as Assistant Prosecution Officer vide Notification No. 1011 dtd. 25/9/2017 and was subsequently promoted to the post of Sub- Divisional Prosecution Officer vide Notification No. 2513 dtd. 31/10/2023, both issued by the Directorate of Prosecution, Home Department, Government of Bihar, Patna. It is further submitted that the petitioner, vide Letter No. 20 dtd. 17/1/2025, made a representation before the Director of Prosecution requesting that he be posted in any District Prosecution Office by rectifying or omitting his name at Serial No. 2 of the transfer notification (Annexure P/1 to the writ petition). A similar representation was also submitted before respondent no. 2, namely, the Additional Chief Secretary, Home Department, Government of Bihar, Patna, as contained in Annexure P/2, but no relief was granted.