TARUN DEBBARMA, S/O LATE BIRMANI DEBBARMA Vs. STATE OF TRIPURA; SECRETARY, DEPARTMENT OF SCHOOL EDUCATION, GOVERNMENT OF TRIPURA; DIRECTOR OF SCHOOL EDUCATION,GOVERNMENT OF TRIPURA; INSPECTOR OF SCHOOL, KHOWAI INSPECTORATE; HEAD MASTER, DEBENDRA CHOWDHURY PARA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner challenging the order of transfer and release dated 17.05.2013 (Annexure-4 to the writ petition) issued by the Directorate of School Education, Government of Tripura, the respondent No. 3 herein, whereby and whereunder, the petitioner was transferred from Debendra Chowdhury Para S. B. School (Pry. Sec.), under Inspector of Schools, Khowai, West Tripura to Gachiram Para High School (Pry. Sec.), under Inspector of Schools, Kanchanpur, North Tripura, as Kokborok Teacher.

(2.) The grievance of the petitioner is that the petitioner was initially appointed as Kokborak Teacher under the Directorate of School Education, Government of Tripura and posted to Ratanpur H.S. (Pry.) School under the Inspector of Schools, Khowai and served there up to 2006. Thereafter, the petitioner was transferred to Debbarma Para J. B. School under the Inspector of Schools, Kailashahar. While, the petitioner was serving as Kokborak Teacher being posted at Debbarma Para J.B. School under the Inspector Schools, Kailashahar, the petitioner was again transferred to Chinibagan High School (Pry. Sec.), under the Inspector of Schools, Kailashahar.

(3.) Thereafter, the petitioner was transferred on his own request from Chinibagan High School (Pry. Sec.), under the Inspector of Schools, Kailashahar, Unakoti, Tripura to Debendra Chowdhury Para S. B. School (Pry. Sec.), under the Inspector of Schools, Khowai as his mother was old and ailing. While the petitioner was in Debendra Chowdhury Para S. B. School (Pry. Sec.), he was all on a sudden transferred to Gachiram Para High School S. B. School (Pry. Sec.), in the name of public interest within 4 months. Hence the writ petition.