SANTOSH KUMAR BHARDWAJ Vs. EDUCATION DIRECTOR U P
LAWS(ALL)-2010-1-108
HIGH COURT OF ALLAHABAD
Decided on January 07,2010

SANTOSH KUMAR BHARDWAJ Appellant
VERSUS
EDUCATION DIRECTOR (MADHYAMIK) U.P. ALLAHABAD Respondents


Referred Judgements :-

RICHARD WESTBROOK V. THE VESTRY OF ST. PANCRAS [REFERRED TO]
SHEARER V. SHIELDS [REFERRED TO]
PILLING V. ABERGELE URBAN DISTRICT COUNCIL [REFERRED TO]
SWARN SINGH CHAND M. PUNJAB STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
S R VENKATARAMAN VS. UNION OF INDIA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD LTD VS. ZORA SINGH [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
H M T LTD VS. MUDAPPA [REFERRED TO]
P MOHANAN PILLAI VS. STATE OF KERALA [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
M P STATE CO OP DAIRY FEDN LTD VS. RAJNESH KUMAR JAMINDAR [REFERRED TO]
MUKESH KUMAR AGRAWAL VS. STATE OF U P [REFERRED TO]
YERNENI RAJA RAMCHANDER ALIAS RAJABABU VS. STATE OF A P [REFERRED TO]


JUDGEMENT

- (1.)Heard learned Counsel for the petitioner, the learned standing counsel representing the respondent Nos. 1 to 4 and Shri Mohd. Zahid holding brief of Sri Ayub Khan who has appeared on behalf of the newly impleaded respondent No. 5.
(2.)With the consent of learned Counsel for the parties this writ petition have been heard and is being decided finally under the Rules of the Court.
(3.)The petitioner is aggrieved by the order dated 9.12.2009, passed by the Additional Director of Education, U.P., Allahabad transferring the petitioner in special circumstances and in the interest of students from Government Inter College, Bulandshahr to Government Inter College, Pahasu, Bulandshahr on the post of Lecturer (Hindi).


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