Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties. The transfer and postings under the Government of Jharkhand are normally effected in the month of May -June and November -December as per its policy. As has been seen, such transfers also lead to spate of litigation, which come before this Court. Some are genuine and some are frivolous. These two matters also arise out of transfer exercise undertaken by the Respondent, Human Resources Development Department, Government of Jharkhand vide Notification No. 152 dated 25th June, 2015.
(2.) Petitioner, namely, Sushil Kumar Roy in W.P.(S) No. 2927 of 2015 has been transferred from the post of District Education Officer, Koderma to the post of Principal, Government Teachers Training College, Ranchi vide Memo No. 152 of the same date. He, of course, belongs to Education Service Class -I and was posted at Koderma by the previous notification dated 27th June, 2014. In place of this petitioner, respondent No. 6, namely, Prem Prakash Jha was posted from his previous place of posting as Lecturer at Government Teachers Training College, Ranchi. Respondent No. 6 was last posted as Lecturer in the said college vide notification issued in December 2012 and he joined on 10th January, 2013.
(3.) Petitioner, namely Smt. Aruna Nath in W. P. (S) No. 2773 of 2015 has been transferred by the same notification bearing Memo No. 153 as Lecturer in Government Teachers Training College, Ranchi from the post of Principal in the same college, which she was holding after being posted there on 27th June, 2014. This petitioner belongs to Jharkhand Education Service Class -II.;