Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Jharkhand High Court

Dilip Kumar Singh vs Rural Works Department on 26 September, 2014

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh

                                 



                               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                                              W. P. (S) No. 4531 of 2014
                                                                                       ­­­
                                 Dilip Kumar Singh                  .....Petitioner.
                                                                                       Versus
                                 The State of Jharkhand & others ........                   Respondents. 
                                                                                       ­­­­­­­­­­
                                 CORAM:                      HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                                                                    ­­­­­­­­­
                               For the Petitioner                                      : Mr. Sumeet Gadodia, Adv. 
                                 For the  Respondents                                  : Ms. Sunita Kumari, J. C. to Sr. S.C.I
                                                                           ­­­­­­­
                                                                          
           4/26.9

.2014    Heard learned counsel for the parties. 

The petitioner is aggrieved by an office order bearing no. 2813 dated  22nd   August,   2014,   issued   by   the   Engineer­in­Chief­cum­Additional  Commissioner­cum­   Special   Secretary,   Rural   Works   Department,   Ranchi,  stating that he has been prematurely transferred within a period of 1 year and  3 months from the earlier date of his transfer without recommendation of the  Establishment   Committee.     He   has   further   challenged   the   corrigendum  bearing no. 2831 dated 25th August, 2014, whereunder the previous order of  transfer impugned dated 22nd August, 2014 has been modified and he has  been   transferred   from   Notified  Works   Section,   Sarath   to  Works   Division,  Deoghar under the office of Deputy Commissioner, Deoghar, stating that the  same has again been made without recommendation of the Establishment  Committee and in violation of the policy decision of the State Government. 

Learned counsel for the petitioner submits that the successive orders  of   impugned   transfer   at   Annexures:   2   and   3,   are   not   backed   by   any  justification as to why his posting in the first place at Works Section, Sarath,  had to be changed within 3 days.  It is submitted that the petitioner has been  transferred   6   times   within   a   period   of   3   years   .   It   is   submitted   that   the  documents obtained under RTI during the pendency of the writ petition and  brought on record through supplementary affidavit filed on 18th September,  2014  do  show  that  the  order   dated   22nd  August,   2014   was  directed  to   be  modified by Hon'ble Minister of the Department.   It is submitted that the  respondents   have   however   again   filed   an   evasive   reply   in   their   counter  affidavit so far as the issue relating to the modification in the first order of  transfer is concerned.  Learned counsel for the petitioner therefore submits  that every time the petitioner is being shifted from one place to another and  it has resulted in adverse consequences upon him as policy of transfer also  does not permit frequent transfer. 

  Learned counsel for the State has defended the impugned orders. It  has   been   submitted   on   behalf   of   the   State   that   the   impugned   orders   of  transfer has been made for good governance and for better administration of  2. the   department   as   well   as   on   administrative   reason.     It   has   further   been  stated   that   the   grievance   of   the   petitioner   that   he   has   been   frequently  transferred is also not correct, as he has already stayed more than 2 years in  the   Deoghar   district   and   presently   he   has   been   continuing   in   the   same  district. The rough details of his posting from 2011 have been indicated in  the  chart at paragraph 17, as per which the petitioner has stayed in the district of  Deoghar for 2 years 3 months.  

Learned   counsel   for   the   State   has   also   relied   upon   the  judgments enclosed to the  counter  affidavit in support of her submission  that an employee under the State does   not have vested right to remain in  once place.  That transfer is an incidence of service.  Reliance has also been  placed upon a judgment passed in W.P.(S) No. 3429 of 2014 dated 21st July,  2014   by   this   Court,   where   this   Court   refused   to   interfere   in   the   order   of  transfer, under which the petitioner concerned, a Junior Engineer was shifted  from  Works   Section,   Jamshedpur   to   the   office   of   Deputy   Commissioner,  Jamshedpur.     It   is   submitted   therefore   no   interference   is   required   in   the  impugned order of transfer, as there is no illegality or want of jurisdiction.  The   Engineer­in­Chief   has   power   to   transfer   an   employee   of   the   rank   of  junior engineer. 

I have heard learned counsel for the parties and considered the  rival submission.   The orders impugned at Annexures: 2 and 3, both have  been issued within a period of 3 days in succession.  However, perusal of both  the orders shows that the petitioner has not been transferred from the district  of  Deoghar   to  other    district.    The  petitioner  by  the   first  impugned   order  dated 22nd August, 2014 was shifted from Works Section, Mohanpur under  Works   Division   Deoghar   to  Works   Section,   Sarath   under   the   same  Works  Division. By the modification order impugned dated 25th August, 2014, the  services   of   the   petitioner   has   thereafter   been   placed   under   Deputy  Commissioner.  It therefore appears that the said change is not in a manner  which has displaced the petitioner from one district to another district, in the  nature of a general transfer.  Such an arrangement in cases of employees of  the rank of Junior Engineer in the exigency of work may be required from  time to time.  The information obtained by the petitioner under RTI indicates  that   some   direction   had   been   issued   by   Hon'ble   Minister   of   the   same  department concerned which cannot be said to be totally out of place being  the political head of the department concerned.  The period of posting of the  petitioner as has been shown by both the parties also indicates that he has  remained within the same district for more than 2 years and has not been  shifted.  

Considering all the facts and circumstances of the case and the  principles which govern interference in an order of transfer, the impugned  3. orders  do  not  suffer  from  any  lack  of  jurisdiction or are in violation of  any statutory rule  and neither can it be said to be malafide. Since by the  impugned order, the services of the petitioner has been shifted from one or  other  section  within the  same  district of Deoghar  to the  office  of Deputy  Commissioner, Deoghar and such shift has not caused much displacement  as is obvious,   it also cannot be said that the impugned orders have caused  serious prejudice to the petitioner.  Accordingly I am not inclined to interfere  in   the   impugned   orders   of   transfer.     The   writ   petition   is   accordingly  dismissed.  Consequently, I. A. No. 5056 of 2014 also disposed of. 

 

(Aparesh Kumar Singh,J)                                 jk