GURMIT BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) THE petitioners are language teachers. They are challenging the impugned proceeding dated 13.03.2010 passed by the Special Secretary, Human Resource Development Department, Government of Sikkim, Gangtok, which in our considered opinion, on the face of it, is an order of transfer simpliciter, as there is nothing mala fide or arbitrary in it.

(2.) HOWEVER , Ms. Doma T. Bhutia, the learned counsel appearing for the petitioners invites our attention to the note- sheet dated 13.03.2010, the relevant portion of the same reads hereunder:

(3.) 09.2010, the relevant portion of the same is as under: