KOMAL SINGH PARIHAR Vs. STATE OF M P

JUDGEMENT

(1.) I.A.No. 665/2016, an application for deleting the name of respondent No. 4 is taken up for consideration and allowed. Counsel for the petitioner is permitted to amend the cause title in the Court itself.

(2.) With the consent of parties, matter is heard finally.

(3.) This writ petition under Article 226/227 of the Constitution of India is directed against the order dated 28 th May, 2018. Petitioner, serving as Principal, Government Girls Higher Secondary School, Lahar, District Bhind (M.P.), while serving at Govt. Higher Secondary School Seoda, District Datia was transferred to present place of posting in the same capacity by order dated 24/4/2015. Petitioner was relieved from Seoda school on 30/4/2015 and he joined as Principal, Government Girls Higher Secondary School, Lahar on 2/5/2015 with the orders of District Education Officer and started discharging duties as such. After 20 days, he is shown to have been transferred by the impugned transfer order from Lahar to Government Higher Secondary School, Dureha, District Satna.