S.N.PATHAK,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner has challenged transfer order dated 30.06.2016, passed by Divisional Commissioner, Santhal Pargana, Dumka as well as relieving order dated 19.01.2017, passed by Child Development Project Officer, Godda Rural whereby petitioner has been transferred from Godda Rural to Maslia, Dumka.
(3.) Case of the petitioner is that she was initially appointed as Chief Sevika in the year 1984 and she joined at Boarijor in the office of CDPO, Santhal Pargana, Dumka on 14.06.1984. Thereafter, petitioner was posted at several places holding charge of Lady Supervisor in the district of Godda, Rural. On 29.06.2016, petitioner was also given additional charge of CDPO, Thakur Gangti, Godda. Thereafter, vide order dated 09.07.2016, petitioner was directed to join as CDPO (incharge) Thakur Gangti with immediate effect. Petitioner, thereafter joined as CDPO Thakur Gangti on 11.07.2016. Thereafter again vide order dated 30.06.2016, petitioner along with similarly situated employees has been transferred by the order of Divisional Commissioner, Santhal Pargana, Dumka from Godda Rural though just one day before she had been given additional charge of CDPO, Thakur Gangti. Though the petitioner had been transferred to maslia but there was no relieving order regarding her joining and as such petitioner continued working as Lady Supervisor as well as Incharge C.D.P.O. at Godda Rural and Thakur Gangti respectively. It is further averred that though petitioner has to superannuate on 31.12.2017 even then she has been harassed by issuance of relieving order dated 19.01.2017 subsequent to transfer order dated 30.06.2016. Petitioner made several representations before the respondents annexing therein resolution no. C.S.-3/M3-1016/80-3918, Dated 25.10.1980 published in Bihar Gazette no. 1043, Dated 29.10.1980 and requesting therein to take sympathetic consideration of the matter. However, no order has been passed on the representation of the petitioner and as such, she has knocked door of this Court.;