SANDEEP DAHIYA Vs. POORNA PRAJNA PUBLIC SCHOOL

JUDGEMENT

(1.) The petitioner, by way of this petition under Article 226 of the Constitution, challenges an order dtd. 12/6/2024 by which he has been transferred from the post of Principal of respondent No. 1 - Poorna Prajna Public School, Vasant Kunj, New Delhi - 110070 ["PPPS-VK"] to the post of Principal of a sister School, namely - Poorna Prajna Education Centre Sangameshwarpet, Chikmagalur, Karnataka ["PPEC"].

(2.) PPPS-VK is an unaided private school established in the year 1987. It was recognised by the Directorate of Education, Government of National Capital Territory of Delhi ["DoE"] in the year 1994. The petitioner was appointed as PGT-Physical Education in PPPS-VK in the year 1999. Although the said appointment letter is not on record, it is stated in the writ petition 'Paragraph 4', and not disputed in the counter affidavit, that the appointment letter did not contain a transfer clause.

(3.) The petitioner was designated as Coordinator up to the secondary level by an office order dtd. 12/1/2009, and appointed as Vice Principal by an order dtd. 16/9/2011. He was thereafter promoted to the post of Principal by a communication dtd. 23/4/2012.