ANAND KUMAR Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Anand Kumar, in person and Mr. Rishikesh Giri, learned J.C. to G.P. II for the respondents.

(2.) In this writ application, the petitioner has prayed for a direction upon the respondent-authorities to pay the salary for the period 25.12.2010 to 6.1.2012 and from 8.1.2012 to 12.4.2012. Further prayer has been made for constituting an independent committee and investigate as to whether in the house of Sri Uma Shankar Das, Mohalla Manu Tola, Kharsawan the office of World Food Programme is situated.

(3.) The factual aspects of the case reveals that after cadre bifurcation the petitioner was allotted Jharkhand cadre and he joined his service in the State of Jharkhand in the year 2005. Vide Office Order dated 25.12.2010 the petitioner was transferred to Kharsawan in the office of World Food Programme but when he went to join he found the office non-existent. A representation was filed by the petitioner to transfer him to some other place since there was no office of the World Food Programme in Kharsawan. Since the representation was not being considered the petitioner preferred a writ application being W.P.(S) No. 125 of 2011 in which since the respondents had taken a stand that the apprehension of the petitioner was erroneous the said writ application was dismissed on 4.5.2011. An appeal was preferred by the petitioner being L.P.A. No. 196 of 2011 which was also dismissed and so was S.L.P. No. 34335 of 2011 preferred before the Hon'ble Supreme Court.