Mehtab S. Gill, J. - (1.) LEARNED Counsel for the Petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing order dated 30th April, 2008 and endorsed on 6th May, 2008 (Annexure P -6).
(2.) LEARNED Counsel for the Petitioner has argued that the Petitioner has been transferred from Government Senior Secondary School, Salelpur District Yamuna Nagar to Government Senior Secondary School, Kot Kalsia District Yamuna Nagar on a false complaint made by the Gram Panchayat. This has been done as a measure of punishment. No enquiry was held, nor any opportunity of hearing was given to the Petitioner. Learned Counsel for the State has argued that the Petitioner was transferred on administrative grounds. There were complaints of misconduct with the students and complaints were made by Gram Panchayat of Village Salelpur District Yamuna Nagar, Jhanda District Yamuna Nagar, Mahamadpur District Yamuna Nagar, Peer Bholi District Yamuna Nagar and Block Samiti Sadhaura District Yamuna Nagar.
(3.) WE have heard the learned Counsel for the parties and perused the writ petition and the annexures attached thereto.;