BINIT KUMAR Vs. JHARKHAND STATE

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The relief sought for in both the writ petitions are interlinked and as such have been heard together and are being disposed of by this common order.

(3.) In the first writ petition i.e. W.P.(S) No. 6438 of 2018, petitioner has prayed for appropriate order for quashing the office order as contained in Memo No. 018/ Prabha./01/ 132 - 1010, dated 06.12.2018, by which he has been transferred from the post of Senior Assistant Manager in the Head Quarter of Jharkhand State Food and Civil Supplies Corporation Ltd. to the post of Senior Assistant Manager at Dhanbad and respondent no. 3 has been transferred from the post of Assistant Manager, Jharkhand State Food and Civil Supplies Corporation Ltd., Ranchi to the post of Assistant Manager in the Headquarter of Jharkhand State Food and Civil Supplies Corporation Ltd., Ranchi at the place of petitioner. Petitioner has further prayed for a direction upon the respondents to allow him to RC continue on the post of Senior Manager in the Head Quarter of Jharkhand State Food and Civil Supplies Corporation Limited till his retirement.