SUJIT KUMAR Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners, in this writ application, have prayed to quash the transfer order issued vide memo no. 1547 dated 24.06.2016, by which they have been transferred from one district to another district.

(2.) The petitioners are Class III employees and are posted in the offices of the Assistant Registrar, District Co-operative Offices, Offices of the District Audit Officers, Deputy Registrars and Joint Registrar, Co-operative Societies in the various districts, divisions within the State of Jharkhand.

(3.) Petitioner no.1 is posted in the district of Dhanbad, petitioner no.2 is posted in the district of Hazaribagh and petitioner nos. 3,4 and 5 are posted in the district of Ranchi. Virtue of the impugned order, the petitioners were transferred to the different districts within the State of Jharkhand. Petitioner no.1 has been transferred from district of Dhanbad to the district of Sahibganj, petitioner no.2 has been transferred from the district of Hazaribagh to the district of Gumla, petitioner no.3 has been transferred from the district of Ranchi to the district of Pakur, petitioner no.4 has been transferred from the district of Ranchi to the district of West Singhbhum and petitioner no.5 has been transferred from the district of Ranchi to the district of Godda. The said transfer order has been challenged only on the ground that the posts, in which the petitioners are working are district cadre posts, as such, inter district transfer is not permissible.