DHARAM CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) ACCORDING to the petitioner, the transfer during the middle of the academic year has affected the educational prospects of the children. Since now there are only couple of months left for the completion of academic year, it is only appropriate that interim order passed by this Court on 11th January, 2011 is continued so as to enable the children of the petitioner to complete their academic year. Therefore, this writ petition is disposed of making it clear that the petitioner shall not be disturbed till the completion of the academic year, namely, end of April, 2011.