ABDUL BATEN PRODHANI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner, Shri Abdul Baten Prodhani has assailed order dated 2nd July, 2015 passed by Sub-Divisional School Education Officer, Dedanggre, West Garo Hills District, Meghalaya whereby the petitioner was transferred from Haripur Government L.P. School to Dhapguri Government L.P. School.

(2.) Shorn of unnecessary details, the case of petitioner is that he was appointed as L.P. School teacher vide Order No. 764, dated 10th November, 1989. The petitioner is working as assistant teacher in Haripur Government L.P. School, Dedanggre, West Garo Hills District, Meghalaya. The petitioner received letter dated 30th April, 2015 from the office of Sub-Divisional School Education Officer, Dedanggre, West Garo Hills District, Meghalaya to show cause regarding negligence of duty and the petitioner sent his explanation on 2nd May 2015. Thereafter, the petitioner received the impugned order dated 2nd July, 2015 whereby the petitioner has been transferred from Haripur Government L.P. School to Dhapguri Government L.P. School which is against the principle of natural justice.

(3.) The respondents have contested the petition and filed counter affidavit. Respondent No. 3 has also filed counter affidavit.