NARENDRA NATH TIWARI, J. - (1.) IN this writ petition, the petitioner has challenged his transfer order, being Notification dated 5 th September, 2007 (Annexure -3), on two grounds; firstly that he has been transferred within a short span of slightly over three months and secondly that the transfer order is vitiated by mala fide.
(2.) BY the impugned order, the petitioner, who was holding the post of Deputy Development Commissioner -cum -Chief Executive Officer, Zila Parishad, Chatra, has been transferred to the post of Deputy Secretary, Canibet (Vigilance) Department, Government of Jharkhand. Petitioners case is that earlier he was transferred to Chatra as Additional Collector. He was remained there fill April, 2007. By Notification dated 24 th April, 2007, the petitioner was posted as Deputy Development Commissioner -cum -Chief Executive Officer, zila Parishad, Chotra. How, a? the instance of a Member of Parliament of the Ruling Alliance, the petitioner has been transferred within a short period of just over three months to the post of Deputy Secretary, Cabinet (Vigilance) Department, Government of Jharkhand. He has alleged that the impugned order of transfer is tainted with mala fide.
(3.) 2000(2) PLJR 679.;