RUPLAL MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A show cause reply has been filed on behalf of the respondents/opposite parties wherein it is explained that in compliance with the directions as contained in the impugned order of this Court passed in W.P. (S) No. 4143 of 2007 and pursuant to the order dated 03.02.2010 passed in Contempt Application, the respondents have taken a fresh decision upon reconsidering the petitioner's case and by modification of previous order of petitioner's transfer, have passed an order transferring him to one of the identified districts namely Chaibasa.

(2.) Counsel for the respondents/opposite parties would explain that out of the seven identified districts, where officers of the rank of Dy. Registrar are to be posted, the petitioner has availed posting in fout districts while the district of Dhanbad is the home district of petitioner. Out of remaining two districts namely Giridih and Chaibasa, a decision has been taken for transfer and posting of the petitioner at Chaibasa.

(3.) Counsel for the petitioner would submit, on the other hand, that this is no compliance of the directions contained in the impugned order of this Court in as much as the respondents in transferring the petitioner to Chaibasa, have again perpetrated the same mischief, against which the petitioner had earlier filed the earlier writ application.