UMESH PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE appellant has preferred this appeal against the order dated 4th August, 2005, whereby and whereunder, the learned Single Judge has refused to interfere with the order of transfer dated 29th June, 2005, whereby, the appellant has been transferred to Rural Development (Special Circle), Hazaribagh.

(2.) IT appears that after re -organization of the State, the appellant continued to function under successor State of Bihar. His services were placed under the State of Jharkhand on 5th October, 2004. He joined the State of Jharkhand, whereinafter, he was posted as Assistant Engineer, Rural Development (Special Division), Dhanbad, by Notification dated 16th November, 2004. The appellant joined at Dhanbad but after 7 to 8 months, he was transferred by the impugned Notification dated 29th 3une, 2005 from Dhanbad to Rural Development (Special Circle), Hazaribagh.

(3.) THE respondents have produced the original File No. Gra.Vi. 4(Stha.) -389/2001 (part file). Having perused the file, we are not happy with the manner of transfer of one or other officer of the department Put we do not want to make any observation as it can not be alleged that the appellant has been transferred at the instance of the Minister, whose name has been disclosed at paragraph No. 7 of the memorandum of appeal. Further, none, including the Minister concerned, whose name has been shown at paragraph No. 7 of the memorandum of appeal, having been impleaded as party respondent by name, it is not desirable to give any finding against any individual. We, therefore, find no ground to be made out to interfere with the impugned order, passed by the learned Single Judge. The appeal is, accordingly, dismissed.