SHYAM BABOO PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri K. P. Sharma and Shri M. K. Mishra, learned counsel for petitioner, learned Standing Counsel and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order of transfer dated 3.7.2011 (Annexure No.1) passed by opposite party no.2 i.e. Basic Shiksha Adhikari, Lakhimpur Kheri.

(3.) Facts in brief of the present case as submitted by learned counsel for the petitioner are that the petitioner was initially appointed on the post of Assistant Teacher on 30.1.1980, thereafter, on 21.8.2002 promoted to the post of Head Master, presently working in the said capacity at Primary School Gandhi Gram Amboopur Block Lakhimpur, District- Lakhimpur Kheri.