JITENDER SINGH TYAGI Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This Letters Patent Appeal arises out of the judgment and order dated 12th September, 2006 passed by the learned Single Judge in W.P. (C) No. 13441/2006 whereby the writ petition was dismissed.

(2.) The brief facts of the present case are as follows:

(3.) The appellant thereafter filed a Writ Petition (Civil) No. 13441 of 2006 seeking a writ or order in the nature of mandamus directing the respondent No. 2 and 3 to comply with the order dated 22nd June, 2006 passed by respondent No. 1, the Director of Education, whereby a direction was issued under Section 24(3) of DSEA-1973 to the respondent No. 2 to withdraw the transfer order dated 14th December, 2005 of the appellant from DAV School, Sant Nagar, Burari, Delhi to DAV School, Ludhiana, Punjab.