TARA SINGH Vs. STATE AND OTHERS

JUDGEMENT

(1.) HEARD

(2.) PETITIONER , a Teacher in Boys Higher Secondary School Baramulla, came to be posted and adjusted as Teacher in Higher Secondary School Singhpora, vide order dated 5 -5 -1998. This order is under challenge in this writ petition on grounds stated thereto. The respondents have filed reply. It is seen that the respondent State of Jammu and Kashmir and its Directorate of Education with a view to improve the State of things and provide better teacher services to the students under going education in different Govt. Schools, formed policy of rationalisation of staff, whereunder the excess staff was withdrawn from some schools and the posts so withdrawn with or without staff were given to those schools were there was deficiency of the staff. In the process norms prescribed by the department for staff pattern and teacher student ratio were also kept in view. The exercise to rationalise the under -staff pattern was undertaken and consequent on such exercise number of posts were withdrawn from some of the schools and allotted to schools being run with deficient strength of posts of teachers. It was consequent to this policy that the impugned order dated 5 -5 -1998 came to be passed, whereunder, number of posts were so re -allocated and as many as 40 teachers were transferred and adjusted in various schools. The petitioner is one of the teacher who has been adjusted in a school located in Singhpora within the District of Baramulla. No lack of jurisdiction or malafidies are pleaded or shown to run through this order. The order appears more in public interest, than anything else. Besides, the petitioner has been enjoying stay and posting at his original place at Baramulla for last 2 1/2 years, under various adinterim orders of this court.

(3.) SEEN thus, and on consideration of the matter in entirety, no ground muchless good ground, is made out to admit this petition to hearing. The writ petition is dismissed in limine along with connected CMPs. The interim direction (3) shall stand vacated.