SHRI PAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this petition, the petitioner has challenged his transfer from the post of an Assistant Education Officer (Class-III-Educationist), at the District Education Office, Panipat, to the Government Senior Secondary School, Raja Kheri, Block Panipat, against a vacancy, vide the impugned order dated 06.09.2017 (Annexure P-4).

(2.) While disposing of CWP Nos. 21328 and 21677 of 2017 today itself, it has been noticed that what is contended by the respondents in the affidavit filed in those cases today, is that the transfer policy in the case of Assistant Education Officers is being reviewed by the Government.

(3.) However, the present case not being identical to the aforesaid two cases, because in this case a conscious decision has been taken to post the petitioner out from the post of an AEO to the Government Senior Secondary School, Raja Kheri, as a DPE, this petition is disposed of with a direction to the competent authority amongst the respondents to also consider the petitioner's case in the policy review being undertaken, within a period of one month from the date of receipt of a certified copy of this order.