JITENDRA CHAUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by the petitioners against the Notification No. 881, dated 29th June, 2001, whereby and whereunder, the petitioners have been transferred from one place to another within the State of Jharkhand.

(2.) ADMITTEDLY , the petitioners are members of State Animal Husbandry Service (The Bihar Animal Husbandry Service) and are posted in one or other districts within the State of Jharkhand. The impugned notifica - tion has been issued on 29th June, 2001, by the State of Jharkhand and by transferring the petitioners, they have been posted against one or other posts and offices within the State of Jharkhand.

(3.) THE counsel for the petitioners relied on Sections 72, 73, 74, 75 and 76 of the Bihar Reorganisation Act, 2000, to suggest that the power of transfer vests with the parent -State of Bihar and not with the State of Jharkhand.