ANANT BIHARL JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against an order dated 27-12-1986 issued under the signature of Secretary to the Commissioner, Tirhut division, Muzatfarpur whereby and whereunder the petitioner was directed to hand over charge to one Sri Manik Chandra Manjhi.

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

(3.) The petitioner by reason of an order dated 30th of August, 1985 and as contained in Annsxure 2 to the writ petition was transferred from Land Acquisition Office, Hajipur to Madhubani Anchal in the district of West Champaran.