Aparesh Kumar Singh, J. - (1.) Heard counsel for the petitioner as well as learned counsel appearing for the respondent Zila Parishad.
(2.) By the impugned order contained in Memo No. 1103 dated 31st August 2013 (Annexure-8) issued by the respondent No. 5- Deputy Commissioner, Jamtara, service of the petitioner has been repatriated to Zila Parishad, Godda with immediate effect, directing him to hand over the charge.
(3.) The petitioner was admittedly working as Head Assistant-cum-Accountant in Zila Parishad, Godda when his services were transferred by Memo No. 357 dated 14th August 2010 from Zila Parishad, Godda to Zila Parishad, Jamtara by the order of Deputy Development Commissioner-cum-Chief Executive Officer, Zila Parishad, Godda (Annexure-1) in view of the letter issued by the Director, Panchayati Raj dated 8th May 2010 as also the letter dated 04th June 2010 issued by the Deputy Development Commissioner-cum-Chief Executive Officer, Zila Parishad, Jamtara.;