R.B.SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS writ petition was filed by petitioner, R.B. Singh against the order of posting of respondent No. 5, Parmanand Paswan in R.E.O. Work Subdivision, Nimdih. Saraikella.

(2.) THE main plea as was taken by the petitioner is that the posting order of Par -manand Paswan in R.E.O., Work Subdivision. Nimdih was cancelled by the Government vide Memo Nos. 1101 and 1102 both dated 21st February, 2004 and thereby he should go back and report to Panchaiyati Raj and N.R.E.P. (Special Division) Department.

(3.) FROM the connected writ petition W.P. (S) No. 2433 of 2004, it appears that Parmanand Paswan was transferred and posted in R.E.O., Work Sub -division, Nimdih vide notification dated 30th December, 2003. In spite of the same, the petitioner, R.B. Singh, who was posted there, did not choose to hand over the charge to Parmanand Paswan. In the aforesaid circumstances, Parmanand Paswan had no other option but to move before this Court in V.P. (S) No. 555 of 2004. The said writ petition was disposed of by this Court on 4th February, 2004 with the following direction: