SHASHI KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner -appellant is a State doctor. He filed a writ petition resisting his transfer. This is CWJC No. 7481 of 2002. The learned judge by his order dated 24 July 2002 declined to interfere.

(2.) THE petitioner -appellant acknowledges that the order of transfer is a general transfer order issued on 29 June 2002 (Annexure -2). The order of transfer which has been indicated to the petitioner -appellant is neither mala fide nor spiteful. The fact that the petitioner -appellant may not have received his salary as of date, it is more than 10 months since the order of transfer was passed, is a situation of his own making. Learned judge has committed no error in not granting any reliefs to the petitioner -appellant.

(3.) DISMISSED .