AJAY KUMAR DWIVEDI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court for challenging the order of transfer dated 11.10.2017, wherein the petitioner was transferred from Scientist (Horticulture Incharge and Senior Scientist and Head) Krishi Vigyan Kendra, Giridih to Krishi Vigyan Kendra, Pakur.

(2.) The short facts in narrow compass is that the petitioner joined the services of Birsa Agricultural University on 16.09.1996 as Technician. In the year, 2004, the petitioner was appointed as Training Associate re-designated as Scientist and joined the aforesaid post on 19.07.2004, to that effect, a notification has also been issued as contained in Memo No. 479 dated 18.07.2004. Thereafter, he has been posted in different Krishi Vigyan Kendra on different post. The petitioner was posted as In-charge Scientist at K.V.K. (Krishi Vigyan Kendra), Giridih w.e.f. 07.09.2015 and was also given the charge of Krishi Vigyan Kendra, Giridih as he was senior most Scientist working at K.V.K., Giridih.

(3.) It is the specific case of the petitioner that vide Memo No. 758 dated 11.10.2017 issued under the seal and signature of Director, Extension Education, the order of transfer has been issued against the petitioner, whereby and whereunder, the petitioner has been transferred from the post of Scientist (Horticulture)-cum-In-charge, K.V.K., Giridih to K.V.K, Pakur. Aggrieved by the said order of transfer, the petitioner represented before the respondents authorities on 04.12.2017 to the Director Administration but no heed was paid on the representation of the petitioner and as such, the petitioner has knock the door of this Court.