AMIR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the order dated 28.06.2019 contained in Memo No. 518 (ii) issued under the signature of the District Magistrate, Siwan whereby the petitioner along with others have been transferred from one block to another.

(2.) The petitioner has been transferred from Goriyakothi in the district of Siwan to Maharajganj in the same district as Panchayat Secretary.

(3.) The petitioner has challenged the aforesaid transfer on three grounds viz. though the order of mass transfer has been passed in the month of June but without any approval from an authority which is higher than the issuing authority; secondly, the petitioner has not completed three years at Goriyakothi and therefore he ought not to have been transferred on the ground of administrative reasons and thirdly, there is a Finance Department circular that a Panchayat Secretary who is entrusted with completion of any project be allowed to continue at the aforesaid block till the time the project is completed.