AKHILESHWAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. None appears on behalf of the State.

(2.) The petitioner, who, at the relevant point of time, was posted as Accounts Clerk in the Road Division, Bettiah was directed to be transferred to Aurangabad on 21.04.2011. The transfer was preceded by and based on conclusions that the petitioner had developed local entanglement due to his long posting at Bettiah.

(3.) When the transfer was issued, a letter was received in the Department purporting to be a recommendation of an Hon'ble Member of Parliament on a Letter Pad dated 07.05.2011. The same was a recommendation not to transfer the petitioner to Aurangabad. The Department, at its level, corresponded with the Hon'ble Member of Parliament who, on 21.05.2011, wrote to the Department that the purported recommendation for not giving effect to petitioner's transfer vide Letter dated 07.05.2011 was not sent by him.