TEJ NARAYAN SINGH, S/O LATE KAILASH SINGH, R/O PANCHKHERO, MARKACHHO, PS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2016-12-45
HIGH COURT OF JHARKHAND
Decided on December 07,2016

Tej Narayan Singh, S/O Late Kailash Singh, R/O Panchkhero, Markachho, Ps Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) Order dated 30.05.2008, transferring the petitioner from Waterways Division, Barhi to the office of Chief Engineer, Minor Irrigation, Ranchi prompted the petitioner to file the instant writ petition.
(2.) Heard.
(3.) Mr. V. P. Singh, the learned Senior counsel for the petitioner submits that the respondent nos. 7 and 8 against whom the petitioner has made specific allegation of malafide have failed to appear in the present proceeding and while so, allegations levelled against them must be construed correct. It is submitted that order dated 30.05.2008 is not only contrary to the instructions contained under letter dated 07.04.1995, it is actuated with malice in law and fact.;


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