SHAKTIDHAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for quashing order as contained in memo No. 1824 dated 14.09.2017 issued under the signature of respondent No. 3, as far as it relates to the petitioner whereby his name is included at Sl. No. 4 and he has been transferred from the office of Deputy Superintendent of Police, Special Branch, Ramgarh to Security of the Honourable Chief Minister, Jharkhand. Further prayer has been made to allow him to discharge his duties in the office of Deputy Superintendent of Police, Special Branch, Ramgarh taking into consideration his old age and several ailments.

(3.) The facts as derived from the writ petition are that the petitioner was appointed and joined on the post of Constable on 01.06.1982 in Giridih district and worked to the satisfaction of all concerned and no complaint of any kind was made against him. The date of birth of the petitioner is 29.08.1959 and as such, he is due to superannuate from service w.e.f. 31.08.2019. During his service tenure from 1982, the petitioner was transferred from one place to another and he always gave his joining at the transferred place and worked there to the satisfaction of the respondent-authorities. There is no any adverse remarks in his service career and presently, he is posted at Mandu as Special Branch Officer for the last two years i.e. from 2015 and he has not even completed the tenure of three years. It is the specific case of the petitioner that he is suffering from several ailments such as Diabeties, High Blood Pressure and Thyroid and as the petitioner was transferred, he filed a representation before the respondent-authorities requesting therein for stay of the transfer order in view of the aforesaid ailments as mentioned above. But as no order has been passed on his representation, the petitioner has knocked the door of this Honourable Court.