SOBARAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner who was posted as an Assistant Teacher in Primary School, Prathmik Vidyalaya (Balak), Joura Khurd, District Morena, was transferred vide the order dated 30-6-2000 passed by the Zila Shiksha Adhikari, District Morena and posted in the same capacity in Prathmik Vidyalaya, Palpura, District Morena, challenged the said order before the Madhya Pradesh State Administrative Tribunal, Gwalior, without any success as the Tribunal vide its order dated 7-7-2000 relying upon the directions issued by the State Government vide the circular dated 7-6-2000 and observing that there was nothing to show that the order stood vitiated on account of arbitrariness, malafides or was against any statutory rules dismissed the application of the petitioner filed under Section 19 of the Administrative Tribunals Act.

(2.) FEELING aggrieved the petitioner has now approached this Court seeking redress, praying for the quashing of the impugned orders or in the alternative to remit the case to the Tribunal for deciding the same afresh.

(3.) THE respondent Nos. 1 to 3 have filed a return/counter-affidavit in opposition to the writ petition denying the right claimed by the petitioner to hold the post at Joura-Khurd asserting that the transfer order in question had been passed by a Competent Authority having full jurisdiction in the matter.