Tapen Sen, J. - (1.) Being aggrieved by a Notification dated 3.11.2000 (Annexure -3) being Notification No. 1934, transferring the petitioner and posting him from the post of Regional Director, Animal Husbandry, North Chotanagpur, Hazaribagh to the post of Project Officer, Large Sheep Breeding Farm at Chatra without taking into consideration that the post of Project Officer is lower in status as well as in scale, the petitioner has filed this writ application. According to the petitioner, his substantial post is that of the Regional Director in the scale of Rs. 14,300 -18,300/ - whereas the post of Project Officer, Large Sheep Breeding Farm carries a scale of Rs. 6,500/ - to 10,500/ -.
(2.) The petitioner has also challenged the subsequent Notification No. 1935 contained in the same Annexure -3, whereby and whereunder, one Dr. Brajesh Kumar Prasad Sinha (Respondent No. 4), a Class II Officer presently working as Regional Director, Animal Husbandry, Santhal Par -gana Division, Dumka and also holding the charge of Deputy Director (Planning), Animal Husbandry, Ranchi has been directed to take the charge of the post of Regional Director, North Chotanagpur Division, Hazaribagh being held by the petitioner since 1999.
(3.) The petitioner has also made a prayer for issuance of writ of mandamus commanding upon the respondents to allow the petitioner to continue as Regional Director, North Chotanagpur Division, Hazaribagh in accordance with the rules of transfer and posting. According to the petitioner, there is no administrative exigency for transferring him and the action to transfer him on a lower post has been resorted to as a measure of revenge because the petitioner had preferred a writ petition, WP(S) No. 4111/2001 wherein he had made a prayer for setting aside the advertisement published by the authorities for filling up the post of Director Animal Husbandry and this court by order dated 5.9.2001 had passed an interim order in that case restraining the respondents to offer any appointment to any one without leave of the Court.;