UTTAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant is aggrieved by the transfer order Annexure -A/3 dated September 3, 2004 whereby he has been transferred from Government Primary School Kakri (Anni) to Government Primary School Badogi District Kullu in an illegal and arbitrary manner in violation of transfer policy framed by the respondent State.

(2.) The original application has been resisted on the ground that the applicant is a JBT Teacher who has a district cadre, therefore, he can be transferred anywhere within the District Kullu. The impugned order has been passed with the prior approval of the Government as the applicant is serving within a radius of 6 Kms. since August 1, 1998.

(3.) I have heard Mrs. Trisha Sharma learned Counsel for the applicant and Ms. Abhilasha Kumari learned Additional Advocate General for the respondents.