PUSHPA ASWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Standing Counsel for the State/respondents.

(2.) IN all the above writ petitions, the petitioners who are working as Headmaster/ Headmistress in the Primary Schools have been transferred by the respondents on different dates; The ground transferring the petitioners is common that since the particular petitioner had joined his/her present place of posting in the Institution at the last therefore; he/she is being transferred being an excess teacher. Aggrieved with the transfer orders, the petitioners have approached this Court.

(3.) SINCE common question of law is involved which is to be determined by this Court in all these writ petitions, therefore for the sake of convenience all the above petitions have been consolidated and are being decided by a common judgment. Writ petition no. 940(ss) of 2007 Smt. Pushpa Aswal vs. State and others shall be treated as the leading case.