RAJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The order dated 30.11.2018 passed by the Director-in-Chief (Disease Control), Health Services, Government of Bihar, is under challenge whereby the petitioner, who is working as Clerk in the office of Civil Surgeon, Bettiah, has been transferred and placed at the disposal of office of Civil Surgeon, Madhepura.

(3.) Short question which has been raised in the present writ application to assail the impugned order of transfer is that the same is in the teeth of statutory rules framed by the State Government of Bihar, namely, Bihar Swastha Kshetriya Lipikiya Sanwarg Niamawali, 2014, copy of which, has been brought on record by way of Annexure-1.