SHANTA BAHUKHANDI Vs. BASIC SHIKSHA ADHIKARI AND ANOTHER

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) This writ petition has been filed against the impugned transfer order dated 13.7.93 Annexure-1 to the writ petition. By that order, the petitioner has been transferred from Padampur to Kanya Junior High School. Garvani. By an interim order of this Court dated 13.8.93, impugned order dated 13.7.93 had been stayed.

(3.) In para 4 of the counter-affidavit, it has been stated that the petitioner has been transferred from a Boys Junior High School to a Girls Junior High School as it has been decided that only male teachers shall be posted in the Boys schools.