Md. Manzar Alam vs The State Of Bihar And Ors
2021 Latest Caselaw 245 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.15230 of 2018
     ======================================================

Md. Manzar Alam, S/o Late Md. Shafi, resident of Village - Bhagbaisa, P.S. - Kochadhaman, District - Kishanganj.

... ... Petitioner/s Versus

1. The State of Bihar through the Director Land Records and Survey Department of Revenue and Land Reforms Old Secretariat, Patna

2. The Collector Cum Land Settlement and Survey Officer, District -

Bhagalpur.

3. Lower Divisional Clerk, Land Settlement and Survey Officer Combined Building, District - Bhagalpur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Atiullah, Advocate For the Respondent/s : Mr. Rishi Raj Sinha - SC19 Mr. Akhilesh Kumar Sinha, A.C. to SC-19 ====================================================== CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR ORAL JUDGMENT Date : 21-01-2021

Heard the parties.

The petitioner was transferred four times in between

2015 to 2018 and the petitioner filed this writ application for stay

of his last transfer from Bhagalpur to Madhepura vide order

contained in letter no. 989, dated 29.06.2018 on the ground that

frequent transfer without any reasonable cause is against the

settled proposition of protection from undue harassment to a

government servant.

By order dated 30.08.2018, this Court ordered for

maintenance of status quo. As such, the petitioner continued at

Bhagalpur and is continuing as yet.

Patna High Court CWJC No.15230 of 2018 dt.21-01-2021

Now transfer of the petitioner is already due. Hence, this

writ application has become infructuous now so far aforesaid relief

is concerned.

By filing I.A. No. 01 of 2019 on 22.11.2019, the

petitioner prayed for amendment in prayer portion for direction to

the respondents to make payment of the due salary from the month

of July, 2018 to February, 2019.

Learned counsel for the respondents concedes that if the

salary of the aforesaid period is due that will be paid to the

petitioner at the earliest.

Respondent-authorities are directed to make payment of

the salary of aforesaid period within two months.

With the aforesaid observation, this writ application

stands disposed of.

(Birendra Kumar, J)

Kundan/-

AFR/NAFR                N.A.
CAV DATE                N.A.
Uploading Date          22.01.2021
Transmission Date       22.01.2021