RAJENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Rejoinder to the counter affidavit has been filed during the course of arguments. Let it be taken on record.

(2.) Heard Mr. Sunil Kumar Singh, learned counsel for the petitioner and Mr. Upendra Pratap Singh, learned AC to SC-4.

(3.) The petitioner, who is a Block Supply Officer, has challenged the order of his transfer from Banmankhi Block in the district of Purnea to Kumarkhand in the district of Madhepura within a short span of six months.