CHHOTE LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of CWP No.13603 of 2013 and CWP No.16180 of 2013. The petitioner in CWP No.13603 of 2013- Sh. Chotte Lal is a blind teacher. He challenged his transfer and posting order dated 13.6.2013 vide which he was posted at Government Senior Secondary School, Rangia Mandi (Ambala) on promotion to the post of Elementary School Head Master (School Cadre). He prayed that he may be posted to Government Senior Secondary School, B.C. Bazar, Ambala Cantt. in the same seat where he was already posted complaining that he was 'unable to reach at the new place of posting being a blind person'. He relied on the policy guidelines of the Haryana Government which provide that as far as possible, the handicapped and blind employees should be shown due consideration to protect their inconvenience while considering the question of their postings and transfers. This Court by order dated 26.6.2013 issued notice of motion and ordered that in the meantime status quo shall be maintained. By order dated 8.7.2013 the interim order was continued. The petitioner did not implead any private respondent in his petition.

(2.) Smt. Ranju Bala-petitioner in CWP No.16180 of 2013, who was Middle-Head, had been transferred during general transfers to Government Senior Secondary School, B.C. Bazar, Ambala Cantt. against a vacancy when Shri Chotte Lal-petitioner in CWP No.13603 of 2013 had been transferred to Government Senior Secondary School, Rangia Mandi (Ambala) which was impugned in the writ petition.

(3.) The Director General Elementary School Education, Panchkula, Haryana in compliance of the status quo orders passed in Shri Chhote Lal's writ petition and in recognition of the Haryana Government Instructions dated 23.12.2008 which afforded protection to blind persons adjusted Shri Chhote Lal on promotion as Middle-Head to the Government Senior Secondary School, B.C. Bazar, Ambala Cantt. vice Smt. Ranju Bala and vice versa.