JUDGEMENT
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(1.) This order shall dispose of three petitions bearing CWP Nos. 23459, 23463 and 23561 of 2013, as common questions of law and facts are involved.
However, the facts have been extracted from CWP No. 23459 of 2013.
(2.) The petitioner, who is working as Lecturer in Physical Education in Government Senior Secondary School, Multipurpose (Boys), Patiala, filed the present petition challenging the order dated 22.10.2013, whereby he was transferred to Government Senior Secondary School, Pabri (Patiala).
(3.) At the time of issuance of notice of motion, the following order was passed:
"The petitioner, who is serving as Lecturer, Physical Education under the Education Department, State of Punjab, has filed the instant writ petition impugning the order dated 22.10.2013 (Annexure P-3) to the extent that he has been transferred from Govt. Senior Secondary School, Multipurpose (Boys), Patiala to Govt. Senior Secondary School, Pabri (Patiala).;
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