- (1.) Heard both the sides.
(2.) Mr.Sinha states that it appears that an impression was given to the learned writ Court that the appellant-writ petitioner ( hereinafter to be referred as 'petitioner') has stayed at a particular place i.e. Dhanbad only for a very longish period, i.e., eight years, whereas he was transferred from Special Branch (Police), Ranchi to Dhanbad in February, 2012 only. He submitted that no doubt petitioner had completed his tenure of three years after staying at a particular place and was due for transfer but request/representation made by him for posting at his home district, which stands rejected, was on the strength of Rule 778(iii) falling in Chapter-XXIV relating to transfer, leave and retirement as contained in Jharkhand Police Manual, wherein the principles regarding posting are to be observed carefully.
(3.) According to Mr.Sinha, in terms of Rule-778(iii) officers and men on the verge of retirement (two years or less to go) can be posted at their home districts on request. Consequently, petitioner also made a request for keeping him at his home town (Dhanbad) only as he is retiring very shortly within 5-6 months. The exact date of retirement as stated by Mr. Sinha is 31st January, 2016.;