RAVI BHUSHAN ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE case relates to transfer of petitioner and the 5th Respondent, who have been transferred by the State of Bihar along with others vide notification dated 30th June 99 (Annexure -6). By the impugned notification, while the petitioner has been transferred from Gumla to Purnia, on administrative ground, the 5th Respondent has been posted in place of the petitioner at Gumla.

(2.) THE sole question to be determined in the present case is as to whether the State of Bihar has jurisdiction to transfer the petitioner from Gumla to Purnia or not.

(3.) ACCORDING to the petitioner, his services were placed under the jurisdiction of JAAC by the State of Bihar since 15th July, 97; he having not completed three years duration under the JAAC and his service having not recalled under the State, the State of Bihar has no jurisdiction to transfer him as has been made vide notification dated 30th June 99.