FAYAZ AHMAD DAR Vs. STATE

JUDGEMENT

(1.) In the instant petition, petitioners pray for the following reliefs:-

(2.) The petitioners claim with reference to continuation as General Line Teachers at Government High School, Logripora, Aishmuqam, without any hindrance with reference to application of Rehbar-e-Taleem Scheme and the condition of their regularization order. The relevant portion of the condition of regularization order, which is pressed into service by the petitioners is extracted as under:-

(3.) Perusal of the pleadings as also the documents on record reveal that there is no order of transfer made by any of the respondents against the petitioners, which can form the basis for challenging the same. Petitioners have filed the instant writ petition merely on apprehension. It is well settled law that no relief can be granted in the petition, which has been filed on apprehension, in this behalf the reference has been made to the following cases, titled Chanan Singh Vs. Registrar, Co. OP. Societies, Punjab, reported in (1976) 3 SCC 361 and Mrs. Kunda S. Kadam Vs. Dr. K. K. Soman and Others, reported in (1980) 2 SCC 355 . The relief claimed by the petitioners with the strength of pleadings and the documents on record is devoid of any merit, therefore, the writ petition deserves to be rejected. In view of above, the writ petition is not maintainable, therefore, shall stand dismissed in limini.