Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties. Petitioner is aggrieved by his transfer from Works Section, Ratu under Works Division, Ranchi to the office of Deputy Commissioner, Ranchi by the impugned order No. 197 dated 31.12.2015 (Annexure -4) issued by the Engineer -in Chief -cum -Chief Engineer, Rural Development Department, (Rural Works), Jharkhand. One of the reasons being that he has been transferred from works to non -works department. The other being that since 2011, he has been successively transferred, initially from Lohardaga district to Mandar Block under Ranchi district, thereafter from Mandar Block to Ratu Block under the same Ranchi district and within one and half year, by the impugned order, from Ratu Block to the office of Deputy Commissioner, Ranchi. Petitioner alleges that frequent transfer are not in tune with the transfer policy of the State and adversely affects not only the petitioner, but his family also.
(2.) Counsel for the State submits that instruction have not been received in the matter. She however opposes the prayer for interfering in the transfer order and submits that it is based upon the decision of the Department Establishment Committee and in the interest of work/for administrative reasons. It is further stated that this transfer have been effected in view of the direction issued by the Election Commission also. Petitioner would not be adversely affected as he is within the district of Ranchi.
(3.) Counsel for the petitioner submits that concern of the petitioner should be addressed adequately by the competent authority/Respondent No. 3 -Engineer -in -Chief -cum -Chief Engineer, Rural Development Department (Rural Works), Government of Jharkhand in accordance with law.;