SHALINI SINDHU Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 6.8.2012 (Annexure P-4), whereby the petitioner has been ordered to be transferred from the post of Principal, Government Girls Senior Secondary School, Kaimari (Hisar) to Government Senior Secondary School, Moda Khera (Hisar) on the ground that it is the outcome of arbitrariness, malafide, much less, illegal and against the guidelines of the transfer policy.

(2.) The petitioner was appointed as Lecturer in English and thereafter promoted to the post of Principal in HES(II) Cadre and was ordered to be transferred to Government Girls Senior Secondary School, Kaimri, District Hisar vide order dated 21.4.2012 against the policy and accordingly joined as Principal.

(3.) It has been stated that the Gram Panchayat, Kaimri passed a resolution dated 9.6.2013, whereby the conduct of the petitioner was referred to be not good. The contents of the resolution have been extracted in para 3 of the writ petition and annexed as Annexure P-1 with the writ petition.