VIRPAL KAUR Vs. SHIROMANI GURUDWARA PARBANDHAK COMMITTEE

JUDGEMENT

(1.) This is an intra-court appeal under Clause X of the Letters Patent against the judgment and order dated 05.08.2020 rendered by the learned Single Judge, vide which the writ petition preferred by respondents No.1 to 3 (petitioners) has been allowed and ad-interim order dated 12.12.2019 passed by the Educational Tribunal, Punjab (respondent No.4), whereby transfer of the appellant was stayed, has since been set aside.

(2.) A brief narration of facts that have led the parties to the current stage shall be expedient and necessary.

(3.) The appellant is employed as English Teacher with respondents No.1 to 3 since 2008. Vide order dated 11.11.2019 (Annexure P-2) she was transferred from Guru Gobind Singh Public School, Malluka, District Bhatinda to Bhai Bahelo Public School Fafre Bhaike, District Mansa. Aggrieved by her transfer, the appellant filed a petition under section 8 of the Punjab Privately Managed Recognized Schools Employees (Security of Service) Act, 1979 (hereinafter referred to as the '1979 Act') before the Educational Tribunal, Punjab (for short 'the Tribunal').