BISHNU DEO THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel appearing for the State.

(2.) COUNTER affidavit has been filed on behalf of the State.

(3.) PETITIONER has challenged 3 impugned order on the ground that the Government is transferring the petitioner from one place to another within a span of less than one year. Within six months he has been transferred from Darbhanga to Pawapuri and Pawapuri to Darbhanga at more than one occasion.