JUDGEMENT
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(1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing Memo No. 1517 dated 22.07.2015 issued by the District Superintendent of Education, Saraikela Kharsawan, whereby the petitioner has been transferred from Middle School, Barbil to Upgraded Middle School, Puniburi, Kuchai and further for quashing Memo No. 99 dated 29.07.2015 issued by the District Superintendent of Education, Saraikela Kharsawan whereby the petitioner has been relieved from Middle School, Barbil to Up-graded Middle School, Puniburi, Kuchai.
(2.) Heard Mr. Rupesh Singh, learned counsel for the petitioner and Mr. Dhananjay Kumar Dubey, Sr. S.C. I for the respondents-State.
(3.) Mr. Rupesh Singh, learned counsel for the petitioner submitted that the petitioner has challenged the impugned order of transfer of the petitioner from Middle School, Barbil to Up-graded Middle School, Puniburi, Kuchai on the ground that there is no post of B.Sc. Trained Scale at the transferred place of posting, which fact has already been confirmed by the Headmaster of Up-graded Middle School, Puniburi, Kuchai, where the petitioner has been transferred, vide letter dated 1.08.2015 (Annexure 3). It has further been submitted that in case of similarly situated persons, the respondents have stayed the order of transfer vide Memo No. 1520 dated 25.07.2015, Annexure 6 series of the writ application.;
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