NARENDRA PRASAD SINGH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-7-54
HIGH COURT OF JHARKHAND
Decided on July 20,2010

NARENDRA PRASAD SINGH Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard the parties.
(2.) The writ petitioner is aggrieved by the office order dated 23/02/2010 contained in Annexure-4 to the writ petition, whereby after modifying the earlier office order dated 31/12/2009 (Annexure-2), the petitioner was ordered to be posted at Lok Nayak Jai Prakash Narayan Central Jail, Hazaribagh and respondent No. 4 Bipin Kumar Sinha was allowed to remain posted at Birsa Munda Central Jail, Hotwar, Ranchi.
(3.) The petitioner as well as respondent No. 4 both were holding the posts of Assistant Jailors. The petitioner was posted at Central Jail, Dumka whereas respondent No. 4 Bipin Kumar Sinha was posted at Birsa Munda Central Jail Hotwar, Ranchi. By issue of Annexure-2, both of them were promoted to the posts of jailors on the basis of the recommendation made by the Promotion/Establishment Committee vide office order dated 31/12/2009 (Annexure-2). By the said order, the petitioner on being promoted was ordered to be posted as Jailor of Birsa Munda Central Jail, Hotwar at Ranchi whereas respondent No. 4 B.P. Sinha was ordered to be posted as Jailor of Lok Nayak Jai Prakash Narayan Central Jail at Hazaribagh.;


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