RABINDRA KUNWAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Two-Fold grievances have been raised in the present writ petition. Firstly, it is submitted that Sub-Divisional Officer has no jurisdiction to pass any order with regard to payment of salary to the petitioner as the service condition of the petitioner is regulated by the rules which does not recognize the Sub-Divisional Officer as competent authority. Secondly, it is submitted that the petitioner has threat perception, hence he should be transferred to any other school.

(3.) Learned counsel appearing on behalf of the petitioner submits that the respondents may be directed to consider the case of the petitioner for transfer at appropriate place having regard to the threat perception.