NAND KISHORE PRASAD SINGLY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) IA . 'No. 5188 of 2007 has been filed by one Sujay Kumar for being impleaded as respondent in this case. He has challenged the order of transfer of the petitioner as contained in letter no. 750(4) dated 28.6.2007 (Annexure -A), passed by the Principal, Nalanda Medical College, Patna. This order was passed, prior to the impugned order under challenge and by this order petitioner was deputed at Nalanda Medical College. If the intervenor is aggrieved by this order, he should file another writ application challenging the order. He cannot be allowed to intervene in the present application in which the petitioner has challenged the order cancelling his transfer order. Accordingly I.A. No. 5188 of 2007 is rejected.

(3.) THE impugned order which has been challenged by the petitioner is dated 16.7.2007 contained in Memo No. 813(4). By this order the Director -in -Chief Health Services, Bihar, Patna has cancelled the transfer order relating to petitioner and five others out of total 61 persons who were transferred at different places. Petitioner has stated that the order is completely arbitrary as no reasons has been assigned for cancelling the order of transfer of the petitioner.