RANJEET KUMAR Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner aggrieved with an order of transfer (Annexure-7) dated 01.07.2015 issued by the Superintending Engineer, National Highways Circle, Ranchi, has approached this Court in the present writ application. He has been transferred from the post of Sub Divisional Clerk, National Highways Sub Division No. 1 to the National Highways Division, Medninagar. Admittedly, he had remained at the present place of posting for more than ten years.

(3.) On the first date when the matter was taken up on 16.07.2015, this Court while recording the submission made on behalf of the petitioner, clearly observed that there is no stay on the impugned order of transfer. It was also observed that joining of the petitioner at the transferred place would be subject to the outcome of the writ petition. It is to be taken note of that the petitioner even after such observation, did not proceed to submit joining till 19.08.2015 when it was brought to the notice of this Court. The department was directed to look into the conduct of the petitioner whether he has joined at the transferred place as there is no stay on the impugned order of transfer.