USHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners, who are Assistant Teachers in Primary School, challenged the order of transfer by filing the writ petition (C.W.J.C. No. 11527 of 2005). By its order dated 13.9.2005, this Court permitted the petitioners to make representation before the competent authority and the competent authority was directed to dispose of the same by reasoned order within a period of two months from the date of such representation.

(2.) BOTH the petitioners pursued the order dated 13.9.2005 and made their respective representation on 26.9.2005.

(3.) IN response to this contempt application, cause has been shown by the Opposite Party No. 4. It is stated therein that in view of composite exercise of transfer of primary teachers being already in process, it was thought fit that individual representations may not be decided and accordingly both the representations were dismissed on 17.12.2005 and petitioners were communicated of the said decision.