LAXMIDHAR PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The present petition has been directed against the illegal transfer order whereby the petitioner was asked to relocate from Gopabandhu Govt. U.P School, Bharatpur, Bhubaneswar to Govt. High School, Khandagiri. The Petition calls into question and challenges the action of the Opposite Parties for violating the principles laid down in Government Notification No. 22167/S and ME dtd. 4/10/2018 and prays to quash the said illegal transfer order in the interests of justice.