Indian Kanoon - Search engine for Indian Law

Patna High Court - Orders

Ashok Kumar Singh vs The State Of Bihar & Ors on 4 May, 2012

Bench: Chief Justice, Birendra Prasad Verma

   IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Letters Patent Appeal No.1837 of 2011
                                    In
             Civil Writ Jurisdiction Case No. 12543 of 2011
======================================================
Ashok Kumar Singh, Police Constable / 65 S/O Sri Mahendra Singh
Resident Of Village - Bargoan, P.S.- Azimabad (Sahar), Distt. - Bhojpur
(Bihar) Presently Posted At Police Line Patna
                                                        .... ....   Appellant
                                  Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar,
   Secretariat Building, Patna, Bihar
2. The Secretary, Personal and Administrative Department, Govt. of Bihar,
   Secretariat Building, Patna, Bihar
3. The Director General of Police, Govt. of Bihar, Old Secretariat
   Building, Patna, Bihar
4. The Inspector General of Police, Patna Zone, Gandhi Maidan, Patna,
   Bihar
5. The Deputy Inspector General of Police, Central Range Patna, Gandhi
   Maidan, Patna, Bihar
6. The Senior Superintendent of Police, Patna District, Gandhi Maidan,
   Patna, Bihar
7. The Deputy Superintendent of Police, Hqrs. 1st Police Office, Patna
8. The Sergeant Police, (Mr. Anil Kumar) New Police Line, Patna , Bihar
9. Assistant Sub Inspector Of Police, Pasuram Rai, Pension Section, Police
   Office, Gandhi Maidan, Patna
10. Priya Parbash Ranjan, Accountant, P.F. Section, Police Office, Gandhi
   Maidan, Patna
11. Arun Kumar Singh, Police Constable / 1045, Provident Fund Section,
   Police Office, Gandhi Maidan, Patna
12. Brajesh Singh, Police Constable, Office Of The D. I. G., Central Range,
   Police Office, Gandhi Maidan, Patna
13. Smt. Sujata Rai, Lady Constable / 331, New Police Line, Lodipur, Patna
                                                      .... .... Respondents
======================================================
 2           Patna High Court LPA No.1837 of 2011 (2) dt.04-05-2012

                                                        2/2




                    Appearance :
                    For the Appellant/s         :       Mr. S. P. Tiwari, Advocate.
                    For the Respondent/s            :
                    ======================================================
                    CORAM: HONOURABLE THE CHIEF JUSTICE
                                and
                                HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                    ORAL ORDER
                    (Per: HONOURABLE THE CHIEF JUSTICE)


2    04-05-2012

Feeling aggrieved by the order dated 27th September 2011 made by the learned single Judge in CWJC No. 12543 of 2011, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.

The matter at dispute is the transfer of the appellant, a police constable, from Patna to Bhabhhua, district Kaimur. The learned single Judge has dismissed the writ petition. Therefore, this Appeal.

The appellant does not dispute that a police constable is transferable anywhere within the State and that he had served continuously for eight years at Patna.

We see no merit in this Appeal.

Appeal is dismissed in limine.

(R.M. Doshit, CJ) (Birendra Prasad Verma, J) BTiwary/-