- (1.) I.A. No. 5862 of 2013 By the order contained in Memo No. 1203 dated 6th August, 2013, issued by Deputy Commissioner. Dhanbad, these petitioners along with one other have been directed to submit their joining at their transferred places pursuant to notification dated 29th June, 2013.
(2.) The grievances of the petitioners herein are that pursuant to an order of promotion to the post of Additional Public Prosecutor dated 8th September, 2012 (Annexure-I/1), issued by Home Department, Government of Jharkhand, these petitioners had assumed the charge on the promoted post in the district of Dhanbad on 8th September, 2012 itself.
(3.) Perusal of the order dated 6th August, 2013, indicates that there were only six sanctioned posts of Additional Public Prosecutor in the district of Dhanbad whereas there were total eleven incumbents who were promoted on the said post in the district of Dhanbad. Therefore, their assumption of charge was refused by order dated 7th November, 2012 and clarification was sought for from the Home Department. In view of the clarification issued by the Home Department and the order of transfer dated 29th June, 2013, the petitioners have been relieved from the district of Dhanbad on 6th August, 2013 to submit their joining at their transferred places.;