KHANGEMBAM SARATCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. M.Hemchandra, learned counsel appearing for the petitioner and Mr. N.Ibotombi Singh, learned senior counsel appearing for the respondent No.4 as well as Mr.H.Raghumani, learned Govt. Advocate appearing for the State respondents.

(2.) THE present writ petition has been filed challenging the transfer order dated 02.12.2011 by which the petitioner, who was serving as Head Master (In -Charge) of Sagang High School, was transferred and posted as Head Master (In -Charge) of Wangoo High School.

(3.) THE grounds raised for challenging the aforesaid transfer order dated 02.12.2011 are that the petitioner had been subjected to frequent transfers within a period of two months and also that the transfer order has been issued in violation of the office memoranda issued by the State Government from time to time laying down guidelines for transfer of the State Government employees. It is the case of the petitioner that the petitioner was initially appointed as a Science Graduate Teacher on ad -hoc basis vide order dated 27 th November, 1980 and his service along with others were subsequently regularised vide order dated 26 th October, 1982 with effect from the date of their joining in the schools and against the vacancies shown in the said order. The name of the petitioner appears at Sl.No.55 of the aforesaid order dated 26.10.1982.