LAWS(JHAR)-2023-3-156

BHANU PRATAP SINGH Vs. STATE OF JHARKHAND

Decided On March 17, 2023
BHANU PRATAP SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) In this batch of writ petitions, as common question has been raised by the counsel for the petitioners, these applications are being disposed by a common order.

(2.) The brief facts are necessary to mention herein.

(3.) In WPS No. 3827 of 2022, the petitioner has prayed for quashing the letters as contained in Memo No. 323 dtd. 22/2/2022 and Memo No. 1233 dtd. 9/6/2022, whereby, the transfer of the petitioner having been effected and acted upon in the month of August, 2020 has been cancelled on the ground that the same is in violation of the Government resolution No. 2093 dtd. 6/8/2019 and the petitioner had been directed to return to his original place of posting from where he had been transferred. Further a prayer has been made to quash the Office Order No. 981 dtd. 9/7/2022 whereby, the petitioner has been posted at his earlier place of posting and the petitioner had been directed to return to his original place of posting from where he had been transferred.