RANJEET LOHRA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent State.

(2.) The petitioner has challenged the notification issued by the State Government bearing No. 4387 dated 4.8.2016, issued by the respondent No.3, as contained in Annexure-4 to the writ application, whereby, the petitioner has been transferred from the post of Circle Officer, Nagri, Ranchi, to the post of Circle Officer, Itkhori, in the district of Chatra. In Annexure-4, the impugned notification appears at Sl. No. 24.

(3.) The stand of the petitioner is that the petitioner had been posted as Circle Officer, Nagri, Ranchi, vide notification No. 1865 dated 4.5.2016, upon his transfer from the post of Circle Officer, Bishnugarh, Hazaribagh, and pursuant thereto, the petitioner has joined only in the month of May, 2016, whereas in a short period of about three months, the petitioner has again been transferred from the post of Circle Officer, Nagri, Ranchi, to the post of Circle officer, Itkhori, in the district of Chatra.