LAWS(P&H)-1995-1-229

JANGI LAL Vs. STATE OF PUNJAB

Decided On January 04, 1995
JANGI LAL Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This petition involves a challenge to the order of transfer (Annexure P-2) dated 18.2.1993 by which the petitioner has been posted at Government Middle School, Rangilpur, district Ropar.

(2.) As per petitioner's own showing, he was posted as Science Teacher at Government High School Mohali, district Ropar, vide order (Annexure P-1) dated 4.12.1990 and since then he continued to work at Government Senior Secondary School, Mohali (Ropar) till the issue of order (Annexure P-2).

(3.) Petitioner's case is that during the visit of Education Minister, Punjab, to Senior Secondary School, Mohali on 27.7.1992, four teachers, namely, Amarjit Kaur, Chandra Kanta, Smt. Brij Mohini and Smt. Pritam Gupta, were found to be not performing their duties properly. The Education Minister ordered their transfer. However, after some months, all the four teachers were re-adjusted in the Government Senior Secondary School, Mohali. At the same time, respondent No. 6 has been posted at the said school resulting in displacement of the petitioner.