ANUP KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed for quashing the Notification bearing no. 2355 dated 13.12.2008 ( Annexure-7), under which petitioner has been transferred from the post of Deputy Registrar, Co-operative Societies, Jharkhand, Ranchi to Deputy Registrar, Co-operative Societies, Santhal Pargana Division, Dumka.

(3.) It is submitted that when petitioner was transferred on demoted post by Notification No. 1088 dated 29.6.2007, he challenged it by filing writ petition being WPS No. 3717 of 2007, in which interim order was passed on 17.7.2007 to the effect that petitioner shall not be relieved from his present place of posting, if not already relieved, but during pendency of such stay, the impugned order of transfer was passed at the behest of Minister, though there was no recommendation by the Establishment Committee. It is further submitted that such interim order continued till 28.5.2009 when the said writ petition was disposed of with a liberty to the petitioner to challenge the transfer order impugned in this writ petition and accordingly this writ petition has been filed. It is lastly submitted that petitioner is going to retire on 31st March, 2011 and in view of the Government Circular, he should not be transferred to his choice posting.