M.Y.EQBAL,J. - (1.) HEARD Mr. P.K. Prasad, learned Counsel appearing for the appellant, Mr. Ajit Kumar, learned Counsel appearing for respondent N.6 - Om Prakash Singh, and Mr. Shamim Akhtar, learned Counsel appearing for the State.
(2.) THIS appeal is directed against the judgment dated 7.2.2007 passed by learned Single Judge in W.P. (S) No. 22 of 2007 whereby the writ petition has been dismissed. The petitioner -appellant filed the aforementioned writ petition challenging the notification No. 3948 dated 30th December, 2006 whereby he has been transferred from the post of Assistant Engineer, MESO Area, Ranchi to the post of Assistant Engineer, MESO Area, Latehar. The petitioner also challenged the nonfiction dated 30th December, 2006 whereby respondent No. 6 has been transferred as an Assistant Engineer, MESO Area, Ranchi.
(3.) THE grievance of the appellant in the writ petition was that he was transferred at the instance of the Minister, Human Resources Development Department, Govt. of Jharkhand who has got no concern with the petitioner's department and further that order of transfer was not legally issued in accordance with law.;