SUSHIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has challenged the order of transfer on the ground that he has been illegally transferred to a junior post i.e. District Cooperative Officer, Palamau even when he was promoted to the post of Deputy Registrar.

(3.) The facts of the case lies in narrow compass. Petitioner was initially appointed to the post of Assistant Registrar, Cooperative Societies, Chas Anchal, Chas vide Memo No. 2817, dated 22.10.1990 and accordingly he joined the said post and was sent for training. After completion of his training, petitioner was deputed on the post of Assistant Registrar, Chas Anchal, Chas in the Cooperative Societies. During his posting, petitioner performed his duties with best of his abilities and to the satisfaction of respondent authorities and was transferred to different places on regular basis. He was also given additional charge of Managing Director in several districts. Thereafter, petitioner was promoted to the post of Deputy Registrar on account of regular post promotion and had been posted on the vacant post of Deputy Registrar, Cooperative Societies vide Memo No. 2514, Ranchi dated 30.8.2012. Thereafter, petitioner was posted at Deoghar on the post of District Cooperative Officer and was given additional charge of Managing Director at Deoghar Jamtara Central Cooperative Bank, Deoghar.