MOHD. IBRAHIM Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners have filed this Writ Petition questioning Director School Education, Jammu's Order No. DSEJ/NG/TR/592 dated 20-4-2010, whereby they have been transferred to Middle School Sia Langan; High School Ghari and Middle School Dharan respectively, on complaint basis and seeking its quashing.

(2.) Their learned Counsel's short submission to support their challenge to the order impugned in the Writ Petition is that petitioners' transfer, made on the basis of the Complaint, without hearing them in the matter, was illegal and unjustified, in that, before issuing the order, which was stigmatic in character, the principles of Natural Justice had not been followed by the respondents.

(3.) Mr. Basotra, learned AAG submitted that the Complaint against the petitioners being serious, the Director had considered it fit, in the interest of administration and smooth functioning, of the School, to transfer the petitioners and the transfer not being pre-mature or otherwise unsustainable, the petitioners were disentitled to invoke the extra-ordinary writ jurisdiction of the Court.