RAHUL NARAYAN RAI Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard Sri Neeraj Tiwari learned counsel for the petitioner and Sri D. S. M. Tripathi learned counsel for the respondent Nos. 4, 5 and 6 as well as Sri S.S. Sharma, learned standing counsel for the respondent Nos. 1 to 3.

(2.) In this petition prayer has been made to quash the orders dated 21.9.2000 and 4.10.2000 (Annexures-9 and 10 to the writ petition respectively) whereby the petitioner appointed on compassionate ground was shifted to some other place and was released to proceed to resume charge on the new place of transfer.

(3.) With the consent of the learned counsel for the parties, this writ petition is disposed of finally at this stage in reference to second proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules, 1952.