SURINDER KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) As reported by the Registry, notice to respondent No. 3 has not been issued for want of steps.

(2.) In the given facts and circumstances when the transfer of the petitioner vide order under challenge has been ordered on the basis of D.O. note which as per the law laid down by this court is not legally permissible, the writ petition can be disposed of effectively and judiciously in the absence of the said respondent.

(3.) The petitioner, a Post Graduate Teacher/Lecturer (Chemistry), presently posted as such at Government Senior Secondary School, Arloo, District Una has approached this Court by filing the present writ petition for quashing the order dated 11.07.2019, Annexure P-1, whereby he has been transferred from the said school to Government Senior Secondary School, Jowar, District Una (H.P.) vice Sunil Kumar, respondent No.3 herein.