L.NARAYANA SWAMY, J. - (1.)The petitioner, a Lecturer (School New) (Hindi), has laid challenge to transfer order, dated 19th December, 2019 (Annexure P-­1) whereby he has been transferred from Government Senior Secondary School, Marwari, District Una, to Government Senior Secondary School, Koti-­Bhonch, District Sirmaur, on various grounds, namely, (i) that the transfer has been effected on the basis of a DO Note issued at the instance of respondent No. 4, a local public representative; (ii) that he may be permitted to continue at the present place of posting since the final examination of his daughter, who is studying in 10+1, would be over in March, 2020, otherwise the academic career of his daughter will be disturbed; and (iii) that in terms of Clause 5.4 of the Transfer Policy, as far as possible, the State Authorities have to make an endeavour for suitable adjustments with respect to couple cases. Learned counsel for the petitioner has, therefore, prayed that the transfer order (Annexure P-­1) be quashed and set aside.
(2.)Mr. J.K. Verma, learned Additional Advocate General, submitted that the petitioner has already completed four years at his present place of posting, is bound to be transferred and mere issuance of DO Note, which is incidental in this case, cannot be made basis to set aside the impugned transfer order. As regards the academic career of the children of the petitioner, learned Additional Advocate General submitted that the wife of the petitioner is also a JBT Teacher and she can look after the studies of her children. He has, therefore, prayed for dismissal of the writ petition.
(3.)We have heard learned counsel for both the parties.
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