RAM CHANDRA DAS,PRINCIPAL,PURVA MADHYAMIK VIDYALAYA,KHATIMA,DISTRICT UDHAM SINGH NAGAR Vs. SECRETARY,EDUCATION & ORS.

JUDGEMENT

(1.) BY the present Writ Petition, the petitioner has prayed for the issue of a writ order or direction in the nature of certiorari quashing the impugned order of transfer dated 6-9-2003 Annexure-1 to the writ petition passed by respondent No. 1.

(2.) BRIEF facts giving rise to the present Writ Petition are that the petitioner is working as Principal, Purva Madhyamik Vidhyalaya Chandeli Vikas Kheshtra, Khatima, District Udham Singh Nagar. The petitioner was transferred to Purva Madhyamik Vidhyalaya, Majhola, Udham Singh Nagar.

(3.) THE transfer order has been passed in public interest, therefore, no interference is required under Article 226 of the Constitution of India.