JANARDANPRASADSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner in this writ application questions an order dated 27-4-1992, whereby he has been transferred to Baruraj High School in the District of Muzaffarpur by cancelling his earlier order of transfer dated 27-12-1991 and further the respondent No. 4 has been directed to be made acting Headmaster of the school till his superannuation.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner at all material times had been a Headmaster. In the year 1990 he was transferred to High School Baruraj in the District of Muzaffarpur from a High School in the District of Saran. The petitioners son had expired "in his prime youth leaving behind two minor children and a widow and he himself being an widower filed an application for his transfer from Muzaffarpur to the G. L. High School, the district of Vaishali before the Director Secondary Education who upon consideration of the said fact by an order dated 27-12-1991 (Annexure-1) transferred the petitioner to the said G. L. High School. The petitioner submitted his joining in the office of the District Education Officer, Vaishali on 28-1-1992 and thereafter joined the school in question on 2nd March, 1992. At that time admittedly the respondent No. 4 was the Headmaster in-charge of that school.