HET RAM MEHRERA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the orders of transfer dated 19.6.2019, whereby, the petitioners, working in various schools as Principal/ Headmaster, have been transferred to schools situated at Jaisalmer indicating low result in the school, where they are presently working.

(2.) The petitioners, who are Principal and Headmaster at various schools situated at Chittorgarh, Barmer and Bikaner, have been ordered to be transferred by orders dated 19.6.2019 inter alia indicating the following:-

(3.) Learned counsel for the petitioners made submissions that the action of the respondents in transferring the petitioners for low result, is absolutely arbitrary action, inasmuch as, merely on account of low result, the petitioners could not have been transferred.