BIJENDRA KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The dispute in this writ petition relates to transfer and posting. The disputants are petitioner Brijendra Kumar Yadav and respondent No. 7 Kapildeo Prasad Yadav. They are lying for the post of Junior Engineer, Section 4, Subdivision No. 2, New Capital Division at Patna of the Road Construction Department. As many as seven orders have been passed in a span of little over one and a half years. Those orders may be mentioned at one place as follows:-

(2.) While the first two orders dated 30-6-95 and 30-12-95 were issued pursuant to the decision of the Establishment Committee, the last two dates 26-2-97 and 2-4-97 were issued pursuant to Government orders (Sarkar ke aadeshanusar). It appears as if everybody has been playing same kind of game of transfer and posting.

(3.) This is not the only case of its kind. In a numerable cases contradictory orders are passed to suit the particular officer (s). It not only shows the weakness of the Government and the officials responsible for making transfer/posting - who too readily play into the hands of the self-seeking officers and employees. It also indicates the low side priorities of the Government. Roads in Bihar are in worst shape. But the whole matter in the department have different perceptions. This is, if I may say so, one of the reasons why the State is lacking behind in development.