Sujit Narayan Prasad, J. - (1.) THE petitioner has approached this Court for quashing of the order as contained in memo no.3184 dated 16.10.2014 which has been passed by the authorities in compliance of the order passed by this Court in W.P.(S) No.4921 of 2014 by which the request of the petitioner for recall of the order of transfer dated 8.9.2014 has been rejected with a direction to give his joining at the transferred place of posting.
(2.) THE brief fact of the case is that the petitioner was working as Block Supply Inspector (Rationing). He was posted at Gomia Block in the district of Bokaro and was transferred to the district of Dhanbad vide order dated 3.12.2013. The petitioner, in terms of the notification dated 3.12.2013, resumed his duty in the district of Dhanbad and started discharging his duty. The Government issued fresh notification on 13.6.2014 by which the petitioner has been transferred from Dhanbad to Bokaro at Nawadih. The petitioner accordingly gave his joining at Nawadih in the district of Bokaro and started discharging his duty. The petitioner has again been transferred vide notification dated 8.9.2014 from Nawadih, Bokaro to Majhiaon in the district of Garhwa.
(3.) THE petitioner, being aggrieved with the notification of transfer dated 8.9.2014, preferred a writ petition being W.P.(S) No.4921/2014 assailing the order of transfer on the ground of frequent transfers. The said writ petition was disposed of on 22.9.2014 with the liberty to the petitioner to approach the authorities by making a representation and, accordingly, the competent authority i.e. the Secretary, Food, Public Distribution and Consumer Affairs Department, Government of Jharkhand has been directed to consider the same in accordance with law within a reasonable period. The petitioner in terms of the order passed in W.P.(S) No.4921 of 2014 has submitted his representation before the respondent no.1 who has passed an order on 16.10.2014 by which the grievance of the petitioner has been considered and rejected with direction upon the petitioner to give his joining on the transferred place of posting in terms of notification dated 8.9.2014. The petitioner, being aggrieved with the order dated 8.9.2014 has preferred this writ petition.;