SULOCHANA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ALL the writ petitions have been preferred for issuance of an appropriate writ, order or direction to quash the order, as contained in Memo No. 1878/Chaibasa dated 14th July, 2008, whereby and whereunder, the Director, Primary Education, Government of Jharkhand, Ranchi (respondent no. 2) without jurisdiction and without application of mind has cancelled all the orders of transfer and posting, involving approximately 311 Assistant Teachers, including the petitioners, made by the erstwnile District Superintendent of Education, West Singhbhum. They are being disposed of by a common order.

(2.) THE case of the petitioners is that they upon the recommendation of the District Education Establishment Committee were transferred, relieved and submitted their joining at the transferred place/post and since then are working and getting their salary from there. All these transfer orders were issued pursuant to lifting of ban on transfer vide Memo No. 3 dated 2.1.2008, issued by the Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi. There were five terms and conditions laid down in the aforesaid Memo.

(3.) THE Director, Primary Education, Jharkhand, Ranchi, vide its - impugned common order dated 14.7.2008 cancelled all the transfer orders, made during the tenure of District Superintendent of Education, West Singhbhum, Sri Ramakant Modi, on the ground that it has not followed the departmental guidelines.