VIDYA SAGAR SINGH Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and the learned Counsel for the State.

(2.) SINCE a common question with regard to validity of the orders of transfer have been raised in this batch of writ applications they are being disposed off by this common order, except CWJC No. 16217. of 2008. The State Government has framed a policy dated 1.3.2007 with regard to transfer and postings. It inter alia provides that orders of transfer should normally be issued in the month of June of the year concerned. In the present cases by order dated 30.6.2008, 79 persons including the petitioners were transferred. The transfer order took effect inasmuch as the petitioners joined their respective new places of posting. The respondents then issued an order dated 1.10.2008 cancelling these orders of transfer and which cancellation came to be notified by an order dated 17.10.2008.

(3.) LEARNED Counsel for the petitioners have raised several issues with regard to the impugned orders dated 1.10.2008 and 17.10.2008 including the merits thereof in terms of the policy dated 1.3.2007. Reliance has also been placed on two Bench decisions of this Court reported in 2000(2) PLJR 332 (Smt. Jyotsna Kumari vs. The State of Bihar & Ors.) and 2000 (3) PLJR 139 ( Mahmood Azam Siddique & Anr. vs. The State of Bihar & Ors.).