DEO DARSHAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner has challenged the Notification Nos. Ru -De -4(Sta) -389/2,001 -3377 and Ru -De -4(Sta) -389/2001 - 3351, dated 29th June, 2005, whereby and whereunder, he has been transferred from the post of Assistant Engineer, Rural Development (Special Division), Hazaribagh to the post of Assistant Engineer, Rural Development (Special Division), Palamau.

(2.) THE main grievance of the petitioner was that the notifications of transfer were issued not on the recommendation of any Establishment Committee but for some other consideration.

(3.) COUNSEL for the State submitted that the matter having been reconsidered, fresh notification has been issued on 29th August, 2005 cancelling the transfer orders of both the petitioner and 6th respondent; this writ petition has become infructuous. It is submitted that though the order has been cancelled but the competent authority has jurisdiction to transfer the petitioner, in accordance with law.