MAHESH CHANDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is primarily directed against an order dated 23-12-1987 and as contained in Annexure 11 to the writ petition whereby and whereunder the petitioner was sought to be transferred as selection grade clerk from the office of District Superintendent of Education, Godda to the Office of Sub-divisional Education Officer, Pakur. The petitioner also questions the office order dated llth February, 1988 issued by the Deputy Development Commissioner Godda and as contained in Annexure 15 to the writ petition whereby and whereunder the petitioner was sought to be relieved.

(2.) Shorn of all unnecessary details, the fact of the matter is as follows : "The petitioner, who had been working in the office of the District Superintendent of Education, Godda having joined to the said post on 5-1-1987, by reason of the impugned order, was transferred to the office of the Sub-divisional Education Officer, Pakur."

(3.) Mr Sadanand Jha, the learned counsel appearing for the petitioner has raised a very short question. The learned counsel has submitted that the case of the petitioner comes within the purview of f?TflT 3Tgflfarsfta &3T ?faff R^iF, faffxB, Sfta% qw wnrtTTW fazRT^sft, 1974