TRIPURA GOVT. TEACHERS ASSOCIATION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner is an association of Government teachers of the State of Tripura. Petitioner has filed this petition challenging various orders of transfers of teachers across the State passed by the Government administration between 19th September, 2020 to 25th September, 2020.

(2.) By the impugned orders the State administration has reshuffled large number of school teachers across the State. I am told, about one thousand teachers are under transfer. The petitioner has espoused the cause of these teachers. Learned counsel Sri P. Roy Barman appearing for the petitioner raised following contentions.

(3.) It is well settled through series of judgments of Supreme Court that in matters of transfer of a Government servant holding a transferable post, interference by the Court would be minimum. In case of Shilpi Bose (Mrs.) and others v. State of Bihar and others, reported in 1991 Supp. (2) SCC 659 it was observed that the Court should not interfere with the order of transfer unless the same is shown to be mala fide or against the statutory provisions.