AMRIT SAINI Vs. STATE OF HP

JUDGEMENT

(1.) THESE two petitions are being disposed of by a common judgment, since common questions of law and fact are involved in the same.

(2.) THE petitioner was initially appointed as Trained Graduate Teacher (Medical) and posted at Government High School Dasehra, District Mandi in the year 2001. He served there and was then transferred to Government Middle School, Saloh. Vide order dated 30th June, 2010 the Deputy Director Elementary Education, Una, District Una, deputed the petitioner to function at Government Senior Secondary School, Khad instead of Government Senior Secondary School, Saloh. This order reads as follows:-

(3.) THE main ground of challenge is that this order has been passed by the respondents by taking a vindictive attitude. THE petitioner urged that the respondents were angered by the petitioner approaching this Court and therefore, have passed the present order.