SHREE CHANDRASHEKHAR,J. - (1.) The petitioner has approached this Court with the following prayers : I. For issuance of an appropriate writ/writs, order/orders, direction/directions commanding upon the Honourable Chief Minister-cum-Minister, Forest, Environment and Climate Change Department of the State of Jharkhand to make advisory guideline and scheme of carrier management also job requirement chart for the Establishment Committee within a stipulated time in the light of resolution adopted by Jharkhand Government laid down by Cabinet Secretariat and Coordination Department Resolution no. 3918, dated 25th October, 1980 which is the policy and procedure regarding transfer and posting of the Government Servants. II. For issuance of an appropriate writ/writs, order/orders, direction/directions for passing an order of the transfer and posting of the petitioner from Patan Afforestation Range, Medininagar Forest Division, Palamau to Dalma Wildlife Sanctuary or Mango Forest Range or Chakuliya Forest Range or any of the Forest Range in the Jamshedpur City or nearby Jamshedpur City in the light of previous order and directions issued by the Advisor of the Hon'ble Governor of Jharkhand as well as Hon'ble Chief Minister of the State of Jharkhand as petitioner wife is suffering from cancer and she is getting her treatment at Tata Memorial Centre at Mumbai by which she will get better medical facilities at Tata Cancer Hospital which is situated in the city of Jamshedpur. III. For issuance of an appropriate writ/writs, order/orders, direction/directions commanding upon the respondents to notify the petitioner transfer and posting notification Patan Afforestation Range, Medininagar Forest Division, Palamau to Dalma Elephant Sanctuary or Mango Forest Range or Chakuliya Forest Range or any of the Forest Range in the Jamshedpur city or nearby Jamshedpur City within a stipulated time. IV. And any other relief or reliefs for which the petitioner is entitled to may be granted in the facts and circumstances of this instant writ petition in favour of keen justices.
(2.) Heard.
(3.) Referring to various documents including, Annexure 25, the petitioner-in-person contends that inspite of a favourable recommendation, he who possesses specialized knowledge was transferred to an appropriate place, and at times he was transferred to a place where either the office was closed or the office does exist. Further grievance of the petitioner is that though a transfer order has been issued transferring him from Patan Afforestation Range to the office of the Conservator at Forest Working Circle, Chaibasa (Headquarter at Jamshedpur) the said transfer order apparently is in compliance of order dated 26.10.2016 passed by this Court and on the recommendation of the competent authority or taking note of the representations of the petitioner.;