M.Y. Eqbal, J. - (1.) Heard the counsel for, the parties.
(2.) The petitioner has challenged the decision of the respondents by which his representation for allowing him to discharge duty in the Training Centre and School, Meru, Hazaribagh. has been rejected and also for quashing the order dated 18.6.2005 whereby he has been transferred from Training Centre and School. Meru Camp., Hazaribagh to 03 Battalion of B.S.F.
(3.) It appears that the petitioner earlier moved this Court earlier in W.P. (S) No. 5272/2005 challenging the aforesaid order of transfer issued by the D.I.G. B.S.F. transferring him from Hazaribagh to another place. The ground taken by the petitioner was that he was disabled to the extent that he was not in a position to perform one or other duty. The writ petition was disposed of with a direction to the petitioner to file detailed representation before the authority concerned and the authority concerned was directed to consider the grievance of the petitioner and pass appropriate order.;