NATHO HERENZ Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By the impugned order dated 29.12.2012 issued by the District Superintendent of Education, Khunti, the petitioner's deputation to the Utkramit Madhaya Vidhayala, Silda has been recalled and he has been directed to join the parents school Utkramit Madhaya Vidhayala, Kurse, Karra.

(3.) According to the petitioner in the year 2009 on demands of illegal levy by anti social elements, an F.I.R was also lodged which is Annexure-1 by the petitioner. Thereafter, upon consideration of his request and recommendation by the Range Education Officer, Khunti he was deputed at Utkramit Madhaya Vidhayala, Silda for a period of three months. This deputation was extended time and again. However, by the impugned order he has once again been asked to join his parent school though he has made representation thereafter, vide Annexure-8 before the District Superintendent of Education Khunti once again bringing to his notice that he is still under threat from antisocial elements. Therefore, he has approached this Court against the impugned order.