NAVKIRAN KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing proposal of shifting surplus posts of Teachers dated 6.7.2010 (Annexure P-12) and order dated 27.9.2010 (Annexure P-14) i.e. the acceptance of the proposal.

(2.) It transpires that in pursuance of policy of rationalisation issued by the Education Department (Schools), Government of Punjab, inputs were called for from various places so as to rationalise the transfers and postings in the schools.

(3.) Learned counsel for the petitioner contends that the conditions imposed have not been satisfied. Learned counsel for the petitioner further states that the petitioner was never given an opportunity to file objections, as the petitioner was on ex-India leave.