Kumari Kiran Sinha vs The State Of Bihar
2022 Latest Caselaw 2999 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6745 of 2022
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Kumari Kiran Sinha, W/o Dharmendra Kumar, resident of Village-Gautam Nagar Janta Road, P.S.-Gardanibagh, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Planning and Development Department, Bihar, Patna.

2. The Additional Chief Secretary, Planning and Development Department, Government of Bihar, Patna.

3. The Additional Chief Secretary, Rural Development Department, Old Secretariat, Government of Bihar, Patna.

4. The Director, Directorate of Economic and Statistics, Planning and Development Department, Government of Bihar.

5. The Joint Director (Administration), Directorate of Economic and Statistics, Planning and Development Department, Government of Bihar, Patna.

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

For the Petitioner/s : Mr. Suraj Narain Yadav For the Respondent/s : Mr. Vinay Kirti Singh, GA-2 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 20-05-2022

Heard the matter through virtual Court

proceedings.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this is an application for

issuance of a writ in the nature of Certiorari

to quash the memo no. 225 dated 31.01.2022

issued by the Joint Secretary, Directorate of

Economic and Statistics, so far the Office Patna High Court CWJC No.6745 of 2022 dt.20-05-2022

order no. 10/2021-39 of the petitioner is

concerned whereby she has been transferred

and posted as Block Statistical Officer,

Block- Chausa, Madhepura, withdrawing

her deputation in Rural Development

Department and further issuance of writ in

the nature of Mandamus and/or any other

appropriate writ, order or direction

commanding upon the respondents to retain

the petitioner on her post under Rural

Development Department where she was

posted against a vacant post; or the

respondents may be directed to post the

petitioner in any other offices in Patna

considering her representation dated

14.03.2022."

Learned counsel for the petitioner submitted that

petitioner would restrict her prayer, insofar as considering her

representation to accommodate her in Patna in any one of the

post.

Therefore, the concerned respondent is hereby

directed to consider the petitioner's representation read with Patna High Court CWJC No.6745 of 2022 dt.20-05-2022

transfer policy of the State, if any, within a period of one month

from the date of receipt of this order.

Accordingly, the present petition stands disposed

of.

(P. B. Bajanthri, J) Ankit/-

AFR/NAFR                         NAFR
CAV DATE                          NA
Uploading Date                20.05.2022
Transmission Date                 NA