GOURI SHANKAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has assailed the order of transfer/ deputation dated 14.06.2018, issued vide memo No. 3173, by the Deputy Secretary, Govt. of Jharkhand.

(2.) It is the case of the petitioner that he has been posted in Chatra since 2008 to the post of Assistant Public Prosecutor and further was promoted to the post of Additional Public Prosecutor. It is the specific case of the petitioner that he is suffering from several ailments including hypertension and diabetes and as such, he made representation before the respondents to consider his case for posting at a suitable place which is proper for his treatment, preferably in Ranchi. Considering his representation, the respondents instead of transferring the petitioner, passed an order for deputation on 14.06.2018. The petitioner aggrieved by the said order of deputation, has knocked the door of this Hon'ble Court by preferring the instant writ application.

(3.) Mr. Ranjan Kumar Singh, learned counsel for the petitioner argues that respondents should have transferred the petitioner to Ranchi instead of issuance of order for deputation, as he is facing several complications. Further, the petitioner has not been relieved from his original place of posting i.e. Chatra and as such, a direction be given to the respondents to consider his case and to pass a reasoned order on the pending representation of the petitioner regarding his transfer.