KRISHNA KANHAIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(2.) By filing this writ petition in the nature of certiorari, the petitioner has prayed for quashing of Office Order No.69 / Ranchi, dtd. 14/11/2025, as contained in Memo No.1205 / Ranchi dtd. 14/11/2025 (Annexure-1 to the writ petition), whereby the petitioner has been transferred from Agriculture Produce Market Committee, Ranchi to Agriculture Produce Market Committee, Chakuliya.

(3.) The grievance of the petitioner is that the transfer order is stigmatic in nature and casts aspersion against the petitioner. It is his case that the transfer order has been passed by way of punishment, which is illegal, as no transfer can be made as a way of punishment without following the procedure of law.