PUNAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned senior advocate for the petitioners and Mr. Madhav Prasad Yadav, learned G.P.-23 for the State.

(2.) The petitioners, who are Class-III employees have challenged the order dated 21.06.2019 passed by the Director, Secondary Education, Government of Bihar, Patna whereby the earlier orders of transfer of the petitioners about two years ago has been cancelled and the concerned Regional Deputy Director of Education, Saran Division has been asked to pass fresh orders in accordance with law after bringing the issues before the Divisional Establishment Committee, if so desired and taking resort to the rules of 2019 with respect to the transfer of similarly situated employees of the government.

(3.) The order impugned reflects that it has been passed on the basis of complaint by one Megh Nath Rai and Niranjan Singh, claiming themselves to be members of Youth Janta Dal (U) regarding transfers made against the rules. It was also alleged that persons who had not completed the normal periodicity of tenure were also transferred to their choice place and persons who were serving for a longer time than the normal tenure were allowed to remain at the same place.