SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing of order dtd. 7/5/2021 (Annexure P-10) by which the objections raised in respect of his posting upon promotion have not been accepted and the representation of the petitioner has been rejected. The further challenge is to the order dtd. 8/5/2021 by which the petitioner was relieved from Government Senior Secondary School Behlba, District Rohtak (2647) so as to join Government Girls Middle School, Manethi, District Rewari.

(2.) The facts as stated in the present writ petition are that the petitioner was appointed initially on contractual/ad-hoc basis as TGT/Master (Mathematics) on 30/12/1997. Thereafter, the petitioner was regularly selected in the year 2006 and posted at Government Senior Secondary School Behlba, District Rohtak (2647). While in service, the petitioner participated in the Direct Commission Course conducted by the National Cadet Corps (hereinafter referred to as 'NCC') from 10/6/2013 to 7/9/2013 for being designated as Associate NCC Officer (hereinafter referred to as 'ANOs'). This course was undertaken after the NCC Commission granted the approval to the petitioner on 8/4/2013.

(3.) In the year 2019, the petitioner was transferred from Government Senior Secondary School Behlba, District Rohtak (2647) to Government Senior Secondary School Bansawa (3451) Block Kathura, District Sonipat. While being in the said school, the petitioner was having the charge of Associate NCC Officer. The said transfer was challenged by the petitioner by filing CWP No. 28800 of 2019 wherein petitioner got an interim order and he continued to serve at Government Senior Secondary School Behlba, District Rohtak (2647).