SURESH KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) This writ application can be disposed of without asking the State to file counter affidavit.

(3.) In the present case, the petitioner has raised a grievance that he was earlier transferred from Gaya to Chapra vide notification contained in Memo No. 940 dated 30.6.2017 (Annexure-1). The petitioner is going to retire on 31.1.2019 but, instead of considering the fact that the petitioner has completed less than one year of his posting at Chapra, he has again been transferred from Chapra to Begusarai vide impugned notification contained in Memo No. 515 dated 7.5.2018 (Annexure-4). Now only six months has been left for his superannuation and the impugned order has been passed for his transfer.