DHAN SINGH Vs. DISTRICT BASIC EDUCATION OFFICER,UTTARKASHI

JUDGEMENT

(1.) HEARD the learned Counsel for the parties at length.

(2.) THE present writ petition has been filed for issue of a writ or direction in the nature of certiorari calling for the records and quashing the order dated 30-6-2003 passed by the respondent for the transfer of the petitioner from Junior High School, Udri to Junior High School, Fitari.

(3.) A perusal of the transfer order dated 13-6-2003 shows that the same was served on 16-10-2003. The transfer order shows that petitioner has been transferred in the administrative exigency as well as in the public interest. As many as 13 persons have been transferred by that order.