SATYENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) Petitioners herein, pray for quashing the office order contained in Memo No.323 dtd. 22/2/2022 (Annexure 4 to the writ petition), whereby transfer orders of the petitioners were cancelled. Petitioners have also challenged the consequential order as contained in memo No. 185/Lohardaga dtd. 26/2/2022, whereby all the petitioners were directed to join their previous schools with a direction to the concerned authorities to relieve the respective petitioners.

(3.) Counsel for the petitioners submits that all these petitioners were transferred vide orders contained in Annexure 1 series to the writ petition and they were relieved to join their transferred places and all of them are drawing their salaries from their respective transferred places where they have joined pursuant to the transfer orders. He submits that suddenly vide office order contained in Memo No.323 dtd. 22/2/2022, their transfer orders were cancelled and they were directed to join their original places of posting. He submits that once a transfer order has already been given effect to, nothing remains to cancel or recall.