SUJEET KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved by his transfer from the Works Sub-division, Bermo, Bokaro under the Rural Works Division, Bokaro to the Head Quarter. According to the petitioner, his transfer is against the policy decision and the provision. He is being transferred from the present place within less than a year without any special reason. contrary to the Government circular dated 25.10.1980. It has been submitted that if the said transfer order is not stayed, the petitioner shall suffer irreparable loss and injury. The petitioner has also separately prayed for stay of the said transfer order in I. A. No. 3951/2013 on the same ground.

(2.) Learned J.C to G.A appearing on behalf of the respondents submitted that the department has to see the adjustment of the employees according to needs and also to transfer the employees at suitable places in accordance with the rules and circulars.

(3.) However, if the petitioner has any grievance against the said transfer order, he should have moved the department. But instead of doing so, he has filed the writ petition. The writ petition as well as the interlocutory application are not maintainable.