PADMA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) AS identical facts and legal questions are involved in all these petitions hearing W. P. (S) No. 4380/05, W. P. (S) No. 4381/05, W. P. (S) No. 4388/05, W. P. (S) No. 4389/05, W. P. (S) No. 4390/05, W. P. (S) No. 4392/05 and W. P. (S) No. 4393/05, they are being disposed of by this common order.

(2.) ALL the petitioners are working as Lecturers in the subject of Chemistry, Mathematics and Biology in various Higher Secondary Schools and by a common order Annexure P-1, dated 29-9-05 issued by the Directorate of Public Instructions, Bhopal, they have been transferred from the school where they are working for to present to various other schools.

(3.) GRIEVANCE of the petitioners are that they are working in various schools situated in Gwalior District and by the impugned order, they are being transferred to various other schools either in district of Gwalior or to the nearby district of Bhind.