DWANDA BAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Writ petition is directed against the order dated 24th March, 1987 passed under the signature of Director, Primary Education respondent No. 2 as contained in Annexure-13 to the writ petition whereby and whereunder the order of the transfer of the petitioner 13th January, 1987 was cancelled and an earlier order dated 27th June, 1986 whereby and whereunder the petitioner was posted in the post of lecturer in Primary Teachers' Education College, Dariapur, East Champaran was reinforced.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner was posted as block Education Extension Officer, Dighwara in the district of Saran and by an order dated 27th June, 1986, issued under the signature of respondent No. 2, he was transferred to Primary Teachers' Education College, Dariapur, East Cbamparan on the post of lecturer. By an order dated 13th January, 1987 the aforementioned order was modified as a result whereof the petitioner was transferred and posted as Sub. Inspector of Schools, Chapra Municipality in the district of Saran from the date of joining of his new post.