RAGHUBANSH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, a Junior Engineer of Public Health Engineering Department, has challenged the notification No. 367 issued vide Memo No. 368 dated 1.11.2000 whereby and whereunder the earlier orders issued in his favour vide Annexures 5 and 6 have been cancelled.

(2.) IT appears that the petitioner and the 5th respondent, Bijendra Prasad Singh were transferred from one place to other which was subsequently stayed/cancelled and such orders were cancelled vide impugned notification dated 1.11.2000.

(3.) THE petitioner, Raghubansh Singh was functioning as junior engineer. P.H.D., Daltanganj Section. The 6th respondent, Bijendra Prasad Singh was earlier posted at Daltanganj in 1994 and was later posted at Patna and worked there for about five years. Th Regional Chief Engineer. P.H.E.D., Daltanganj issued one notification No. 728 dated 28.6.2000 whereby the services of the petitioner on the recommendation of the Establishment Committee was placed in P.H. Section, Daltanganj at Bishrampur. Another notification was issued on 31.7.2000 whereby and whereunder the 6th respondent was posted by Regional Chief Engineer, Ranchi in place of petitioner at Daltanganj.