SHYAM LAL SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ petition, the Petitioner has prayed for quashing of the Notification No. 1987 dated 4th August, 2009 [Annexure-4 to the writ petition] so far as it relates to the Petitioner, whereby the services of the Petitioner has been placed at the disposal of the Finance Department. Further prayer is to quash the Notification dated 05.09.2009 as contained in Memo No. 3029 issued by the Department of Finance, so far as it relates to the Petitioner, posting him as Treasury Officer, Dumka.

(3.) It appears from impugned Notification dated 04.08.2009 (Annexure-4) that the Petitioner who was posted as Commercial Taxes Officer at Deoghar, his services has been placed at the disposal of the Department of Finance and consequently, the Finance Department has posted him vide Annexure-13 as Treasury Officer at Dumka.