AMILA SHARMA Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioner is working as Principal, and presently posted as such in Government Senior Secondary School, Paror, District Kangra, H.P. She has now been ordered to be transferred to Government Senior Secondary, Baneta, District Chamba, H.P., vide impugned order Annexure P-1.

(2.) The complaint is that the transfer of the petitioner has been ordered on the basis of a D.O. note. It is keeping in view such averments, following order came to be passed in this writ petition on 17.12.2019:-

(3.) Consequently, learned Additional Advocate General has produced the record. The averments in the writ petition that the petitioner has been transferred on D.O. note find support from the records as it is the office of the Education Minister which has recommended his transfer from the present place of posting by way of such note and approved by the Hon'ble Chief Minister.