DR. DARA SHIKOH, SON OF LATE SYED SHUJAUDDIN AHMED, RESIDENT OF VETERINARY CAMPUS, SIRAMTOLI, P.O., P.S. Vs. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, DHURWA, P.O.& P.S. JAGARNATHPUR, DISTRICT
LAWS(JHAR)-2016-11-100
HIGH COURT OF JHARKHAND
Decided on
November 25,2016
Dr. Dara Shikoh, Son Of Late Syed Shujauddin Ahmed, Resident Of Veterinary Campus, Siramtoli, P.O., P.S.
Appellant
VERSUS
The State Of Jharkhand, Through The Chief Secretary, Government Of Jharkhand, Project Building, Dhurwa, P.O.And P.S. Jagarnathpur, District
Respondents
JUDGEMENT
Chandrashekhar, J. -
(1.) Raising a grievance against his transfer vide Notification dated 29.06.2016, the petitioner has approached this Court.
(2.) Heard.
(3.) Mr. Kailash Prasad Deo, the learned counsel appearing for the petitioner referring to the Jharkhand Animal Husbandry Services (Recruitment, Promotion & Other Service Conditions) Rules, 2013 submits that the petitioner, who has been given Grade Pay of Rs.7600/-, by virtue of the transfer order would now be working on a post which is lower in rank. It is contended that the transfer of the petitioner within 2 years is in breach of Resolution dated 21.11.2006 inasmuch as, normally an employee should be transferred only on completion of 3 years' tenure.;
(2.) Heard.
(3.) Mr. Kailash Prasad Deo, the learned counsel appearing for the petitioner referring to the Jharkhand Animal Husbandry Services (Recruitment, Promotion & Other Service Conditions) Rules, 2013 submits that the petitioner, who has been given Grade Pay of Rs.7600/-, by virtue of the transfer order would now be working on a post which is lower in rank. It is contended that the transfer of the petitioner within 2 years is in breach of Resolution dated 21.11.2006 inasmuch as, normally an employee should be transferred only on completion of 3 years' tenure.;
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