SHIV NARAYAN MISHRA Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) ORDER The petitioner seeks a direction to the respondent authorities to permit the petitioner to join his duties at transferred place and pay salary due from the month of July, 1997.

(2.) THE brief facts, in nutshell are that, the petitioner was a Sanskrit Teacher in DAV Public School, Bilaspur. By order dated 14. 07. 1997 (Annexure P/2), the petitioner was transferred from DAV Public School, Bilaspur to DAV Public School, bishrampur. Thereafter, by order dated 23. 07. 1997, earlier transfer order was amended and the petitioner was directed to join DAV Public School Kirandul, District Bastar.

(3.) BEING aggrieved by the impugned transfer orders, the petitioner filed a writ petition in the High Court of judicature at Jabalpur (MP) being W. P. No. 3105/97. The High court of M. P. declined to interfere with the transfer orders, holding that there was no ground of malafides and infraction of any statutory Rules.