RAJESH KUMAR SON OF LATE GOSAI PRASAD YADAV Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-6-52
HIGH COURT OF JHARKHAND
Decided on June 27,2018

Rajesh Kumar Son Of Late Gosai Prasad Yadav Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) Initially this writ petition was filed challenging order dated 29.06.2007 by which the petitioner was transferred from the post of District Transport Officer, Hazaribagh to the Department of Personnel, Administrative Reforms and Rajbhasha.
(2.) The respondent-State has claimed that the petitioner was repatriated to his parent cadre. The respondent no. 6 was posted in place of the petitioner and subsequently respondent no. 6 was replaced by one Ram Lakhan Prasad Gupta, application for whose impleadment as respondent no. 7 was dismissed.
(3.) The learned counsel for the petitioner states that the petitioner has now superannuated from service.;


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