KASIM ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these writ petitions are connected matters and as such have been heard together and are being disposed of by this common order.

(2.) THE grievance is about frequent transfer of the petitioners from the place where they are posted within a short span of time without completing the period of three years. It is further stated that the transfer has been made against the policy decision of the Government. In my view, at the first instance the petitioners should, bring these matters to the notice of thp concerned authority who will consider the same and if he finds that there is a deviation and the transfers have been made contrary to the policy decision of the Government then he will pass an appropriate order in accordance with law. This decision shall be taken within ten days from the date of filing of the representation.