BABITA THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was transferred from Government Primary School, Matha Nayur, Drang Mandi in March, 2010 to Government Primary School, Chadyara (Sadar). However, she has again been transferred from Government Primary School, Chadyara (Sadar) to Government Primary School, Khanyari (Chachiot-1) vide Annexure A-1 dated 12.5.2011.

(2.) Mr. Vikrant Thakur has strenuously argued that the petitioner has been transferred from Government Primary School, Chadyara (Sadar) to Government Primary School, Khanyari (Chachiot-1) to accommodate/adjust respondent No. 5, who was under transfer to Government Primary School, Khanyari (Chachoit-1) from Government Primary School, Khaliar.

(3.) Mr. Anil Jaswal, learned Deputy Advocate General has argued that since the petitioner remained posted in and around Chadyara (Sadar) throughout, there is no illegality in the impugned order dated 12.5.2011.