ROMAL SINGH Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) The petitioner has questioned Government Order No. DSE J/Gaz/Lect/20642-46 dated 25.10.2013 by which the petitioner has been transferred from Government Boys Higher Secondary School, Gandhi Nagar, Jammu to Higher Secondary School, Rajouri and in his place one Pritam Singh, Lecturer in Physics has been adjusted. It is contended by the petitioner that the impugned order is not in the interest of administration but the same has been passed just to accommodate official respondents' blue eyed person, namely, Sh. Pritam Singh, who had declined to join at Higher Secondary School, Rajouri, therefore, the impugned order itself clearly manifest that the same has been passed with mala fide intentions, at the behest of the Minister concerned.

(2.) The official respondents have filed objections to the writ petition wherein the respondents have denied the allegations leveled against them.

(3.) Heard learned counsel for the parties and perused the writ record and the objections filed thereto by the official respondents.