SATISH KUMAR SINGH Vs. BIRSA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is aggrieved by his transfer order as contained in Annexure-1, issued by Order of the Vice Chancellor and under the signature of Director (Administration) Birsa Agricultural University Kanke, Ranchi on 13.01.2010 whereby the petitioner, who was posted as Artist -cum - Photographer in Ranchi Veterinary college, has been transferred and posted as Artist - cum - Photographer at Zonai Research Station, Dari Sai in the District of West Simghbhum.

(3.) The main ground for attack of the Order of transfer is that the petitioner's appointment was made only for Ranchi Veterinary College and therefore, he cannot be transferred to any other place. The second ground is that in the impugned transfer order, it has been mentioned that the petitioner should not be given duty of Assistant/ Clerk in future. This condition put in the transfer order's punitive in nature and, therefore, the order of transfer has been made by way of punishment.