- (1.) PARITOSH K. Mukherjee, J. The impugned order of administrative transfer dated i-1-1996, whereby the petitioner has been transferred from Didonganj Chawki to Ohrimor Chawki has been challenged in the instant writ petition.
(2.) HON'ble S. R. Singh, J. after prima facie hearing learned counsel for the parties on 12-1-1996 granted time to the respondents to file counter-affidavit, and stayed the operation of the transfer order dated 1- 1-1996 until further orders. Therefore, the matter appears before Hon'ble D. S. Sinha, J. on 2-2-1996, and it was directed to be listed after one week. Today this matter is appearing before this Court.
(3.) HEARD Sri N. I. Jafri, learned counsel for the petitioner and Sri R. C. Yadav, learned standing counsel. Learned counsel for the petitioner submits that it has been disclos ed in paragraph 3 of the counter- affidavit that the transfer order was passed by penal measure as there were public complaints against the peti tioner, who sits inside the Hanuman temple, without any work and con sume liquor and eat mutton, which is not permissible inside the temple.;