MANOJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner, in this writ application, has prayed for quashing the Notification No. 1504 dated 18.02.2019, contained in Memo No. 1540, so far as it relates to this petitioner, by which he has been transferred on the post of Director, Accounts Administration and Self Employment, District Rural Development Authority, Simdega. The main contention of the petitioner is that within 13 days of his transfer and joining at Ranchi, he has again been transferred to Simdega

(3.) The petitioner was working on the post of District Supply Officer, Ranchi in the year 2016. He was transferred to the post of Secretary, Regional Transport Authority, Ranchi on 20.08.2016. He joined on the said post on 24.08.2016. Within six months of his joining, he was again transferred to Pakur as Additional Collector vide Notification No. 3055 dated 10.03.2017.