CHANDRA BHUSHAN PASWAN Vs. STATE OF JHARKHAND
LAWS(JHAR)-2003-1-92
HIGH COURT OF JHARKHAND
Decided on January 21,2003

CHANDRA BHUSHAN PASWAN Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) HEARD the counsel for the petitioner. State and Respondent No. 6.
(2.) THE petitioner has challenged the Order No. 371 dated 30.12.2002 issued by the Engineering -in -Chief -cum -Additional Commissioner -cum -Special Secretary, Rural Development Department, Jharkhand, Ranchi, whereby the Respondent No. 6, Surendra Prasad Singh had been posted in place of petitioner as Junior Engineer, Ramgarh Works Section II, Hazaribagh and the petitioner has been transferred to Ram Kanda Block against non -works post. The grievance of the petitioner is that the respondent No. 6 is being accommodated against works post at Ramgarh for about seven years whereas petitioner, who was all the time posted against non -works post and was given works post vide Order No. 7332 dated 24th October, 2002 has been disturbed just after few months at the instance of respondent No. 6. It is alleged that the respondent No. 6 was transferred from Ramgarh to other places, such as Chatra, Kanke and Lohardaga but all the time managed to cancel those orders of transfer at the instance of Minister, Sri Madhu Kora.
(3.) THE Respondent No. 6 appeared and his counsel opposed the writ petition.;


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