LAWS(PAT)-1988-4-14

BIPIN KUMAR SINGH Vs. STATE OF BIHAR

Decided On April 04, 1988
BIPIN KUMAR SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This writ petition is directed against a notification dated 31st March, 1987 and as contained in Annexure 1 to the writ petition whereby and whereunder the petitioner was transferred from the post of Subdivisional Officer, Irrigation Subdivision No. 1 Musabani and posted as Subdivisional Officer Distribution Subdivision, Galudih.

(2.) By the aforementioned notification dated 31st March, 1987, the respondent No. 5 has been posted in place of the petitioner.

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