KALYAN SINGH POKHARIA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY means of this writ petition, the petitioner has challenged the order dated 07. 09. 2007, passed by respondent No. 4 whereby the petitioner, a Head Master in Junior High School, is transferred from Bastiya (District-Champawat) to Budham (District Champawat ). The petitioner has also challenged the order dated 23. 02. 2008, passed by said authority.

(3.) LEARNED counsel for the petitioner drew attention of this Court to judgment and order dated 11. 10. 2007, passed by this Court in bunch of writ petitions led by writ petition No. 940 (S/s) of 2007, Smt. Pushpa Aswal Vs. State of Uttarakhand and others, whereby transfer orders of similarly situated Head Master/head Mistress of Junior High School, were quashed. It is further contended that in one Junior High School there can be only one Head Master or Head Mistress as such, there is no question of his or her there being in excess of the strength unlike the case of Assistant Teachers. Learned counsel for the parties agree that this writ petition may be disposed of directing the respondent No. 1 to decide the representation of the petitioner.