AJAY JOSHI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Since controversy involved in all these writ petitions is common and question of law involved in all these writ petitions is also common, therefore, all the writ petitions are clubbed together and are being decided by a common judgment. Writ Petition (S/S) No. 1406 of 2018 shall be the leading file.

(2.) These writ petitions have been filed challenging the order dated 25.04.2018 passed by the Secretary, School Education thereby cancelling the orders dated 21.11.2016 and 04.07.2017 & all consequential orders.

(3.) The case of the petitioners, in brief, is that the petitioners were appointed as Assistant Teachers Primary School/Head Master/Head Mistress Primary Schools. The State Government framed the Rules known as the Uttarakhand Teacher (School Education) First Appointment Promotion, Transfer and Posting Rules 2013 wherein a complete bar has been imposed in transfer of cadre except one time change in region (Mandal Parivartan). However, the State Government vide order dated 21.11.2016 has permitted the posting in another cadre for a period of three years and vide order dated 24.07.2017, the Govt. order dated 21.11.2016 was stayed by the Government against which some petitioners approached to this Court and this Court passed an order in their favour. Now vide impugned order the Government has cancelled the orders dated 21.11.2016 and 24.07.2017. Against these orders and consequential orders these petitioners are before this Court.