( Sukhlal Gagrai vs . The State Of Jharkhand & Ors.)
2021 Latest Caselaw 3052 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (S) No. 2890 of 2021
                     ( Sukhlal Gagrai Vs. The State of Jharkhand & Ors.)
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Saurabh Shekhar, Advocate For the Respondents : Mr. Mohan Dubey, AC to AG

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02/ 23.08.2021 Heard the parties.

Mr. Saurabh Shekhar assails the impugned order of transfer dated 31.07.2021 on the ground that the Policy of Transfer and Posting issued by the Department of Cabinet Secretariat and Co-ordination Resolution has been completely violated in the instant case. He places heavy reliance on the reported judgment of this Hon'ble Court in case of Uttam Kujur & Ors. Vs. State of Jharkhand & Ors., reported in (2008) 2 JCR 306 (Jhr).

Mr. Mohan Dubey, learned counsel for the respondents vehemently opposes the contention of the learned counsel for the petitioner and submits that petitioner has already been relieved and he has joined the transferred post and as such, this writ petition has become infructuous.

Since no counter-affidavit has been filed, the respondents are directed to file the same, within a period of four weeks.

Put up this case after four weeks.

(Dr. S.N. Pathak, J.)

punit /-