S.J. Mukhopadhaya, J. - (1.) The writ petition has been preferred by petitioner against the order No. 22, dated 9.3.2002 whereby and whereunder in pursuance of letter No. 1.19, dated 4.3.2002 issued by the Secretary, Animal Husbandry and Fisheries Department, Jharkhand, Ranchi showing administrative exigency, the petitioner has been transferred from the district of Ranchi to the district of West Singhbhum (Chaibasa).
(2.) The case of petitioner is that he is the senior most technical assistant in the district of Ranchi having joined on 9.2.1988. It has also been reflected in the provisional gradation list as contained in Annexure -1 published in pursuance of letter No. 398, dated 4.4.1998. The Secretary, Animal Husbandry, Jharkhand, Ranchi vide letter No. 119, dated 4.3.2002 merely directed to adjust the excess technical assistant, if any, for the purpose of allotment of fund and payment of salary but giving wrong reference of the said letter, petitioner has been transferred by the Regional Director, Animal Husbandry, Jharkhand vide impugned order No. 22, dated 9.3.2002.
(3.) According to petitioner, he being the senior most cannot be declared excess but the juniormost person should have been declared and should have been adjusted in other district. It was also pointed out that in pursuance of representation made by one or other, the same very transfer order has been stayed by Regional Director. Animal Husbandry Department, Ranchi vide order No. 432, dated 15.3.2002.;