BABAN PRASAD Vs. THE STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2009-3-171
HIGH COURT OF JHARKHAND
Decided on March 20,2009

Baban Prasad Appellant
VERSUS
The State of Jharkhand and Others Respondents

JUDGEMENT

D.G.R. Patnaik, J. - (1.) Prayer in this writ application is for quashing the order dated 06.08.2008 vide Notification No. 5458(S) issued by the Deputy Secretary of the Road Construction Department, State Government, whereby the respondent No. 5 has been posted in place of the petitioner as Assistant Engineer in the Sub Division, Pakur and an intimation has been given that the petitioner and such other persons like the petitioner in whose respect no specific order of transfer has been passed, should report to the headquarters.
(2.) Counter affidavit has been filed both by the respondent State as also by the private respondent No. 5.
(3.) Heard learned counsel for the petitioner and learned counsels for the respondents.;


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