MADAN LAL Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) In this petition, the petitioner has called in question the order of his transfer issued by respondent No.3 vide No. CEO/D/Estt/4581-86 dated 26.5.2018 whereby the petitioner has been transferred from Government High School, Nagni Bhatyara to Upper Primary School,Batara. Challenge to the order impugned of transfer has been thrown primarily on two counts ; one that it is in violation of Circular No. 7-Edu of 2018 dated 4.4.2018 issued by respondent No.1 banning mid- term transfers in the Winter Zone Schools of Jammu Division and second that it is actuated by mala fide consideration.

(2.) Having heard learned counsel for the parties and perused the record, I am of the considered opinion that challenge to the impugned order is not sustainable.

(3.) From the record of the petition, it is quite clear that petitioner was initially engaged as ReT in the year 2004 in Government Upper Primary School, Balwana Zone Gundana, District Doda and was subsequently regularized as General Line Teacher on successful completion of service of five years as ReT vide Order dated 26.9.2009 issued by respondent No. 4. On 22.8.2014, the petitioner was transferred and adjusted in High School Nagni zone Bhatyas.