TAPEN SEN, J. - (1.) HEARD the parties. In this writ application the petitioner has made a prayer for quashing Aniiexure -10 which is a letter dated 19.10.2001 issued by the Deputy Secretary, Department of Labour, Employment and Training, Govt. of Jharkhand, Ranchi, whereby and where -under, the application/representation of the petitioner was rejected pursuant to an order passed in WP (L) No. 3895/2001. The petitioner has also made a prayer for quashing An -nexure -4 (insofar as it relates to him) which is an omnibus notification dated 29.6.2001. whereby and whereunder, the petitioner has been sought to be transferred from Kokar, Ranchi to Adityapur at Jamshedpur. The petitioner has also made a prayer for a direction upon the respondents (Respondent No. 3 in particular) to strictly follow Annexure 3 i.e. the Circular dated 12.5.2001 and also another Circular dated 25.5.2001 issued by the respondent No. 3.
(2.) ACCORDING to petitioner, he joined as tutor in the Nalanda Medical College and Hospital, at Patna on 18.1.1978. thereafter he was transferred and posted at several places, the last of which being E.S.I. Dispensary at Kokar, Ranchi where he joined on 4.7.1996. According to petitioner, he has been posted in that capacity and at that place since then. According to petitioner he will be superannuating on and from 30th June, 2004 and he is presently on deputation under the department of Labour, Employment and Training, Govt. of Jharkhand, Ranchi. The petitioner also states that in the matter of irregularities committed in arbitrary postings and transfers a writ petition was filed by a doctor, namely, Dr. Ram Prakash Kushwaha. CWJC No. 4036/99. In the said writ application the State Government gave an undertaking that officers who had been on their posting for more than ten years would be transferred in the month of July, 2000 and officers who had been on their posting for more than eight years would be transferred during the month of August, 2000 and those who has been on their posting for more than six years would be transferred during September, 2000.
(3.) HOWEVER , it was stated that by the time August came the Court was intimated that the exercise could not be undertaken in totality. Consequently the Court permitted the scheme to be modified to the extent that those who had been on their posting for more than ten and eight years, their transfer orders would be passed during August 2000. The said writ application was disposed of on 16.10.2000 by Annexure -1 appended to this writ application.;