ARJUN BAGBAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by petitioners against the order of transfer dated 2.2.2002. One of the grounds taken by the petitioners is that the order of transfer has been passed giving wrong reference of Courts order though the Court never directed to transfer the petitioners. The order is stated to be against the statutory provisions relating to transfer.

(2.) IT appears that earlier one or other transfer order was issued in the Middle of June, 2001 in pursuance of which one or other teacher joined the transferred post. Subsequently, in respect to female teachers, an order was issued on 14.8.2001 by which the orders of transfer issued on 26.6.2001 were stayed. Such orders were challenged by a number of teachers including the petitioners in WP (S) No. 4396/2001 and other cases. This Court in those cases merely observed that, the stay order being related to female teachers, cannot affect male teachers.

(3.) IN the circumstances, to avoid further anomaly instead of giving any decision or order, petitioners are given liberty to ventilate their grievance before the Director, Primary Education. Jharkhand, Ranchi, who will decide the representation.