SANJAY PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner in this writ petition has challenged part of Annexure-7, so far it relates to the petitioner wherein his transfer order which was earlier issued was revoked.

(2.) The main contention of the petitioner is that once the transfer order has been given effect to, the same cannot be revoked.

(3.) The law is well settled. A transfer order which has already been given effect to, cannot be revoked. This has also been held by this Court in the case of Bhanu Pratap Singh Vs. State of Jharkhand & Ors. and Analogues Cases reported in 2023 SCC OnLine Jhar 307 (DECIDED ON MARCH 17, 2023).