PURUSHOTTAM DAS RASTOGI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Tej Bahadur Singh, Counsel for the petitioner, the J.C. to G.A. III representing the State and Mr. Nandlal Kumar Singh, Counsel appearing for respondent No. 5.

(2.) THIS writ petition is filed by the President of the Managing Committee of Narayani Girls High School. Patna City challenging the transfer order issued by the Director, Secondary Education (Annexure-1) by which respondent No. 5 has been posted as an Assistant Teacher in that school. The posting of respondent No. 5 in the school is resisted on the ground that she earlier transferred from there on administrative grounds vide order dated 10.09.2004 (Annexure-7) and her re-postin there will vitiate the academic atmosphere of the school.