LAWS(UTN)-2024-8-23

RAGHUNATH SINGH Vs. STATE OF UTTARAKHAND

Decided On August 08, 2024
RAGHUNATH SINGH Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has impugned the transfer order dtd. 30/7/2024, annexure-1 to the writ petition, passed by respondent no.3, whereby the petitioner has been transferred from Government Higher Secondary School, Kilawali, District Udham Singh Nagar to Government Higher Secondary School, Kedagaon, District Nainital.

(3.) It is the case of the petitioner that petitioner is presently posted at Kilawali, District Udham Singh Nagar as Assistant Teacher, L.T. Grade (Maths).