SHADAB Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Following is the relief(s) sought for in the present writ petition:

(3.) From the perusal of the record, it appears that the transfer policy of the State, by virtue of which transfer and posting of the teachers are being made, has been challenged. None of the transferred teachers/Head Masters has approached this Court. Apparently, it appears that it is a sponsored litigation.