R.K.MERATHIA, J. - (1.) MR . Anil Kumar Sinha, senior counsel appearing for the petitioners in both the cases, State counsel appearing on behalf of the State of Jharkhand in both the cases and Mr. Bhanu Kumar, appearing on behalf of Md. Ainul Haque Ansari (respondent No. 6) in W.P.(S) No. 581 of 2008.
(2.) Mr. Bhanu Kumar, appearing for Md. Ainul Haque Ansari (respondent No. 6 in W.P. (S) No. 581 of 2008) submitted that the writ petitioner Mahesh Prasad Singh got himself posted in the same District of Sahebganj for about 20 years against the rules and, therefore, his order of transfer dated 18.12.2007 was rightly cancelled. He further submitted that Md. Ainul Haque Ansari has already joined the transferred post as per the order dated 22.1.2008.
(3.) MR . Modi and Mr. Manjul Prasad, appearing for the State in both the writ petitions submitted that in absence of the counter -affidavit, they are not in a position to say anything in the matter.;