JUDGEMENT
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(1.) The petitioner was transferred to Govt. College, Karnal as Lecturer in Economics on 20.07.2006. Major Suresh Chander, Associate NCC Officer (ANO) of NCC Army Unit at Govt. College, Karnal relinquished the NCC charge on 30.04.2007. The charge of the NCC Army Unit at Govt. College, Karnal was handed over to the petitioner as a Caretaker NCC Officer. On his selection out of the total staff of the College on 01.05.2007, his case for appointment as Associate NCC Officer (ANO) and Caretaker NCC Officer was forwarded by the Principal of the College to the Commanding Officer 7 Haryana BN, NCC, Karnal vide letter dated 28.05.2007. Interview of the petitioner was taken by the Group Commander NCC, Ambala Cantt on 16.07.2007 for appointment of Care Taker and selection of Associate NCC Officer. In the meanwhile, Parveen Kaushik respondent No. 5, Lecturer in Geography, joined Govt. College, Karnal vide order dated 05.10.2007. The petitioner continued to perform the functions of Care Taker NCC Officer.
(2.) The Higher Education Commissioner, Haryana-respondent No. 2, vide his order dated 13.12.2007, directed the Principal, Govt. College, Karnal to give charge of NCC Wing with immediate effect to Sh. Parveen Kaushik, Lecturer in Geography (Trained ANO) and charge report be sent to Directorate immediately.
(3.) Feeling aggrieved by the passing of the said order, the petitioner has preferred the present writ petition, wherein he has challenged the order dated 13.12.2007 (Annexure P-13) passed by respondent No. 2 and the order dated 05.10.2007 (Annexure P-5) passed by the Commissioner and Secretary to Govt. of Haryana, Education Department, Chandigarh vide which respondent No. 5 was transferred from Govt. College Gharaunda to Govt. College, Karnal.;
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