(1.) Challenge in this petition has been laid to the order dated 1.2.2014 (Annexure P-3) whereby the petitioner's transfer to the Govt. Senior Secondary School Mandi (Girls) has been cancelled and he has been directed to join the place of earlier posting at GSSS, Rewalsar, District Mandi.
(2.) The petitioner is working as Lecturer in English and has challenged this order of transfer on the ground that the same has been passed within a short span of one month on account of political malafide and although the petitioner had already joined at GSSS, Mandi (Girls), however, in the impugned order of transfer, he is still shown to be under transfer from GSSS, Rewalsar to GSSS, Mandi (Girls). The petitioner has further contended that the order of transfer is based on extraneous reasons without considering the administrative exigency and not in public interest.
(3.) The respondent No.3 filed reply to the petition supporting the order of her appointment on extension at GSSS, Mandi (Girls) and it was alleged that the transfer order dated 2.1.2014 had in fact been obtained by the petitioner vide D.O. Note No. 110843 dated 26.12.2013 and, therefore, no indulgence was required to be shown in favour of the petitioner. It was further stated that the petitioner had been working as Lecturer in English within a radius of 25 KM since the year 2003.
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