VIJAY LALJI JANBANDHU Vs. PRADNYA SHIKSHAN SANSTHA YERANDI

JUDGEMENT

(1.) Heard Mr. A. Z. Jibhkate, learned counsel for the petitioner and Mr. H. A. Deshpande, learned counsel for respondent nos. 1 to 3. None for respondent no. 4 though served.

(2.) By present petition under articles 226 and 227 of the Constitution, petitioner working as an Assistant Teacher in school run by respondent no. 1 and posted in school at Ratnadeep Vidyalaya, Chikhali district - Gondia has challenged order of transfer issued by respondent no. 1 transferring him to school at Barvha, Tahsil - Lakhandur, district - Bhandara and has prayed for quashing and setting aside said order of transfer with incidental prayer of staying same during pendency of petition. The challenge is thrown on the count of respondent no. 1 having issued order of transfer with mala-fide intent for victimizing the petitioner.

(3.) Learned counsel for respondent nos. 1 to 3 has countered the aforesaid submissions by urging that: