KHURSHID ALAM ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application has been filed for quashing the notification dated 30.6.1999, contained in annexure -3 whereby the petitioner has been transferred from the post of Anchal Adhikari, Madhupur (Deoghar) to the post of Anchal Adhikari, Jamui, as also the order dated 1.9.1999, contained in Annexure 4, whereby he was directed to be relieved from the post.

(3.) IMMEDIATELY thereafter, as would appear from Annexure -2, Shri Hussain Ansari, M.L.A., wrote a letter to the Commissioner, Santhal Paragna with a request to transfer the petitioner from the post of Anchal Adhikari, Madhupur. He also made certain allegations regarding not proper construction of compound wall or obstruction etc. made by the Anchal Adhikari.