HEMLATA GOUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of these writ petition, the petitioners are challenging the impugned transfer orders and action of the respondents, whereby the petitioners have been declared surplus Teachers and consequently transferred under the Teacher Rationalization Instructions.

(2.) Learned counsel for the petitioners would submit that the petitioners have not joined at their transferred place. It is further submitted that list of surplus Teachers published by the respondents is against the Rationalization Instructions and the same is arbitrary, as no proper opportunity of hearing was given to the petitioners, and if the petitioners are not granted relief, they will suffer with irreparable loss. Learned counsel for the petitioners would further submit that the petitioners still want to pursue their representation before the concerned authorities to redress their grievances.

(3.) Learned counsel for the State would submit that after due verification of records, the petitioners have been transferred under the Rationalization Instructions issued by the State Government. It is further submitted that, if the petitioners are having any grievance, they may move fresh representation before the concerned District/Divisional Rationalization Committee and the Committee will take a decision on their representation, in accordance with law, within a stipulated period.