AJIT KUMAR BANERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 1. After having heard the learned counsel for the parties and going through the materials available on records, this writ application is being disposed of at the admission stage itself. In this writ application the prayer of the petitioner is that the order of transfer of the Assistant Teachers dated 28th October, 2000 (Annexure -8) by which the order of posting of the petitioner as contained in memo No. 2884 dated 30.6.2000, purported to be cancelled, does not affect the right of the petitioner to continue at the place of posting by order dated 30th June, 2000, as contained in Annexure -1. It is stated that the petitioner is a Headmaster of the Middle School and by the impugned order the transfer purported to be cancelled will not affect the working of the petitioner on the post of Headmaster. It appears from the order as contained in annexure -1 that the petitioner has been working as Headmaster on his transfer in the middle school. Prima facie it appears to me that the order as contained in Annexure -8 will not affect the service of the petitioner since he was transferred by general order on the post of Headmaster. However, the apprehension of the petitioner is that by the impugned order the transfer of the petitioner is also sought to be cancelled. The grievance of the petitioner seems to be genuine. Accordingly, the respondent -authority is directed 10 consider the grievance of the petitioner in the light of the order as contained in Annexure -1 and to pass appropriate order within six weeks from the date of receipt/production of the copy of this order. Till then status quo as of today, shall be maintained. This disposes of the writ application.

(2.) APPLICATION disposed of.