RAM CHANDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioners are aggrieved by the order of transfer issued by respondent no.4 vide order dated 17.10.2016. The petitioners have also prayed for quashing of the order dated 06.02.2018 issued by the Personal Secretary, Divisional Commissioner, Magadh Division, Gaya.

(3.) The only issue involved in the present case is whether the respondent no.4 and respondent no.6 have any jurisdiction in the matter of transfer and posting of the petitioners.