Alok Singh, J. - (1.) I .A. No. 3245 of 2012: 1. Mr. Tewari, learned counsel for the petitioner submits that petitioners have already joined on the place of transfer pursuant to the impugned transfer order. In view of this fact, I.A. No. 3245 of 2012 has rendered infructuous.
(2.) ACCORDINGLY , this I.A. is dismissed as such. W.P. (S) No. 594 of 2012: Undisputedly vide order dated 10.10.2007 as well as vide order dated 8.11.2007, annexure no. 3 to the writ petition, Government of Jharkhand has adopted decision of the Bihar Government Memo No. 988 dated 11.5.1992 whereby provision was made not to transfer the office bearer of the recognised association for two years. Perusal of annexure no 10 of the writ petition reveals that petitioners are office bearers of Patliputra Medical College and Hospital, Dhanbad Association. Perusal of paragraph no. 16 of the rejoinder affidavit dated 13.8.2012 reveals that petitioners were elected as office bearers of the Association with effect from 15.5.2011 for the period ending on 14.5.2013. Perusal of paragraph no. 17 of the supplementary counter affidavit filed on behalf of respondent no. 3 on 27.09.2012 reveals that cases of the petitioners for cancellation of their transfer order were not considered since petitioners are the office bearers of the local unit.
(3.) MR . Ashish Kumar Shekhar, J.C. to G.P. VI has vehemently argued that policy decision of the State Government not to transfer office bearers of the Association for two years is applicable only to the Associations of the State level and District level and the same is not applicable to the office bearers of the Association of the local unit.;