NAGENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the State.

(2.) The petitioner is aggrieved by the order dated 24.9.2007 transferring him from Middle School Khasganj in the District of Nalanda to the Middle School at Ben.

(3.) Learned Counsel for the petitioner submits that in April 2007 he was transferred from Middle School Khasganj in the District of Nalanda to the Primary School at Hanumangarh, Chandi in the District of Nalanda. Aggrieved by the fact that the order of transfer was not in accordance with the Primary Teachers Transfer Regulation 2006, the petitioner came to this Court in CWJC No. 5731/2007 in as much as the petitioner had given three options for transfer and that he was transferred ignoring his option to a fourth place. That the post was normally not transferable except in two conditions: