LAWS(HPH)-2019-10-173

VIMAL KUMAR Vs. STATE OF H.P.

Decided On October 01, 2019
VIMAL KUMAR Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Petitioner, a Junior Basic Teacher, has challenged order dated 19.09.2019 (Annexure P-2), whereby he was transferred from Government Primary School, Manjholi, Education Block Ramshehar, District Solan, to Government Primary School, Tal, Education Block Nalagarh, and subsequent order dated 21.09.2019 (Annexure P-3), whereby he has been transferred from Government Primary School, Manjholi, Education Block Ramshehar, District Solan, to Government Primary School, Pakoti, Education Block Arki, District Solan. Whether reporters of Local Papers may be allowed to see the judgment? Yes.

(2.) Facts:

(3.) Record.