YOGENDRA SINGH BISHT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri R.P. Nautiyallearned counsel for the petitioner and the standing counsel for the State of Uttaranchal. Both the parties have agreed that the writ petition may be disposed of finally.

(2.) THE petitioner has filed the present writ petition challenging the order dated 01.10.2003 Annexure - 1 to this writ petition passed by Additional Director of Education, Uttaranchal, Camp at Dehradun, by which the petitioner has been transferred from Government Inter College, Nandprayag, District Chamoli to Government Inter College, Galuddhar, District Tehri, Garhwal.

(3.) BRIEF facts giving rise to the writ petition are that the petitioner has been working on the post of Lecturer (Physics) in Government Inter College, Nandprayag, District Chamoli in the pay scale of Rs. 6,500/ - 10,500/ - and during his tenure at said place, there is no complaint against the petitioner regarding his working as a teacher.