D.N.PATEL,J. - (1.) Oral - This Letters Patient Appeal has been preferred by the original petitioners being aggrieved and, feeling dissatisfied with judgment and order delivered by learned Single Judge in WP (S) No. 2986 of 2016, judgment and order dated 12th September, 2017, whereby the petition for getting stay of their transfer has been dismissed. The transfer order is at Annexure-7 to this memo of appeal, which is dated 17th May, 2016.
(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appear that these appellants are original petitioners and they were transferred vide order dated 17th May, 2016 by the office of the Additional Director General, NCC, Bihar and Jharkhand.
(3.) It ought to be kept in mind that the those who are in service of the Government, they are bound to be ready for their transfer. Transfer is an in-built condition. The transfer of the appellants was along with other employees also as stated in Annexure-7. The transfer has been made on administrative ground along with rationalization within the Directorate postings. Thus, on administrative exigency and for rationalization with the Directorate offices, these appellants (original petitioners) have been transferred.;