RAJDEO SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner was transferred by the impugned order at Annexure -1 dated 29.05.2015 bearing Memo No. 1041 issued by the Deputy Inspector General of Police (Personnel), Jharkhand, Ranchi under the orders of Director General cum Inspector General of Police, from present place of posting at Dhanbad to Simdega on the post of Sub Inspector of Police.

(3.) Two grounds were urged to challenge the impugned order namely, that similar treatment is not accorded to the petitioner who is also going to superannuate in January 2016 like that of Tribhuwan Prasad Sharma whose transfer by the same notification was later on revoked by order at Annexure -3 dated 01.06.2015; secondly, this ground is urged on the strength of Rule -778 (iii) of Police Manual. Petitioner also urges now that after bifurcation of the State, Dhanbad had become his home town as not only properties have been bought there, but the entire family had shifted to Dhanbad even prior to bifurcation of the State as their original village in the district of Patna got washed out because of heavy flood in 1987 itself. His request for reconsideration has been declined by an order at Annexure -4 which is non -speaking.