MANMOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.

(2.) The present Letter Patent Appeal has been filed by Manmohan Singh against order dated 21.5.2021 passed by learned Single Judge whereby CWP-9974-2021 (O & M) was dismissed while upholding the transfer order of the appellant.

(3.) The brief facts of the case are that appellant was working as Principal, Government Senior Secondary School, Sidduwal, District Patiala. He was transferred from the said school to Government Senior Secondary School, Bhitiwala, District Sangrur vide order dated 11.5.2021. The appellant challenged the said transfer order on the ground that he was transferred to Government Senior Secondary School, Bhitiwala, District Sangrur to accommodate Jaspal Singh-respondent No.3. The transfer order was also challenged on the ground that the wife of the appellant had tested positive for Covid-19 and there was no one else in the family to look after her and also no one was there to look after his 88 years old mother and children.