LABH SINGH Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER was transferred from Government Senior Secondary School, Chattri to Government Middle School, Muhlu on 6.6.2012. He was transferred from Government Middle School, Muhlu to Government Middle School, Lassi vide order dated 26.5.2012 issued by respondent No.2 in condonation of short stay, if stay was not less than two and half years, without T.T.A., if feasible. Thereafter, Deputy Director issued order on

(2.) 6.2012, pursuant to which petitioner joined his duties on 6.6.2012. Thereafter, respondents realized that since the petitioner has not completed two and half years at Muhlu, he could not be transferred to Lassi. In these circumstances, corrigendum was issued by the Deputy Director on 8.6.2012 whereby the transfer of the petitioner from Government Middle Schooll, Muhlu to Government Middle School, Lassi was cancelled. 2. We had directed the State to produce the records pertaining to the transfer of the petitioner. The records have been produced and we have perused the same. It is evident from the records that the petitioner had not completed two and half year at Muhlu since he was posted in this school only on 6.6.2011. Accordingly, there is no arbitrariness or unreasonableness in the corrigendum issued on 8.6.2012 whereby the transfer of the petitioner from Government Middle School, Muhlu under complex Government Senior Secondary School, Panjain to Government Middle School, Lassi under complex Government Senior Secondary School Chattri has been cancelled.