Ananda Sen, J. - (1.) Notification No. P.Ni.V.-01-Stha.-08/2015/2144 (S) Ranchi dated 30.03.2016 and Memo No. P.Ni.V.-01-Stha.-08/2015/2145 (S) Ranchi dated 30.03.2016, issued under the signature of the Joint Secretary, Government of Jharkhand, Road Construction Department, is under challenge in this writ petition before this Court.
(2.) Notification No. P.Ni.V.-01-Stha.-08/2015/2144 (S) Ranchi dated 30.03.2016, relates to one Hareram Singh, who was posted as the Secretary (Technical) to the Engineer-in-chief, Road Construction Department, Govt. of Jharkhand by virtue of the said notification, whereas P.Ni.V.-01-Stha.-08/2015/2145 (S) Ranchi dated 30.03.2016 relates to "the person aggrieved" by posting of Sri Hareram Singh.
(3.) From the conjoint reading of both the notifications, it appears that one Hareram Singh was promoted on 18.03.2016 to the post of Superintending Engineer and after his promotion, vide Notification No. P.Ni.V.-01-Stha.-08/2015/2144 (S) Ranchi dated 30.03.2016 he was posted as Secretary (Technical) to the Engineer-in-Chief, Road Construction Department, Govt. of Jharkhand. Vide Notification No. P.Ni.V.-01-Stha.- 08/2015/2145 (S) Ranchi dated 30.03.2016, the person, who was posted as the Technical Secretary to the Engineer-in-Chief, Road Construction Department, Govt. of Jharkhand, was directed to give his joining in the Headquarter in absence of any posting order. Aggrieved by these notifications, the petitioner has approached this Court challenging the same.;