JAI KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the State. Also perused the affidavits filed by the parties.

(2.) THE petitioner has been transferred, vide Memo No. 2432 dated 31st December, 1999 from Netaji Subhash High School, Islampur, Nalanda to High School, Kurmichak, Mokamah, Patna on the ground that he is excess to the strength. The petitioner has challenged the same on the ground that he is within the strength of teachers and not excess.

(3.) A counter affidavit has been filed on behalf of the Respondents, wherein such details have been shown and marked as Annexure -A to the said counter affidavit.