- (1.) THE petitioner in this writ petition has prayed for quashing of the notification dated 23.5.2007 (annexure 7) issued by the respondent no. 5, Deputy Secretary, Department of Registration, State of Jharkhand, on the ground that the said notification is totally against the Circular/notification dated 11.9.2004 and 25.11.2004.
(2.) DURING the pendency of the writ petition, IA no. 3238 of 2007 has been filed annexing further notification of transfer dated 13.7.2007 (annexure 13) whereby the petitioner has been transferred from Dumka to Deoghar and expressing that the transfer is premature and in violation of the guidelines contained in annexure 2. Heard Mr. Anil Kumar Sinha, Senior Counsel for the petitioner and the learned counsels for the respondents.
(3.) IT has been informed at the outset that during the pendency of the writ petition, the services of the petitioner no. 1 has been allotted to the State of Bihar and as such this writ petition is pursued by the petitioner no. 2 namely Ruplal Manjhi. 4 Facts of the case, in brief, is that the petitioner along with private respondents no.6 to 16 were appointed by the erstwhile State of Bihar and they had joined their posts in the Department of Registration on different dates according to the date of their respective appointments under the State of Bihar.;