NAWAL PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order of learned Single Judge dated 31.10.2007 dismissing the writ application filed by the appellant challenging his transfer from Special Central Jail, Bhagalpur to District Jail, Phulwarisharif. Ordinarily, transfer matters are not considered to affect adversely an incumbent so as to require interference through judicial review. But since it appears from the documents placed before us as well as from the attending circumstances that the impugned order in the writ petition is not merely a transfer but relates to posting the officer to a post below the status of post to which he is entitled "to be posted. The impugned transfer has direct relation with the status in service of the appellant. We have therefore considered the matter in some detail.

(3.) THE matter of status vis -a -vis the posting in Jail Services as Superintendent in different categories of jails appears to be interconnected from the beginning.