Punjab-Haryana High Court
Kamal Mahi vs State Of Punjab And Others on 22 November, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
221
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Writ Petition No. 29046 of 2018 (O&M)
Date of Decision: 22.11.2018
Kamal Mahi
.......... Petitioner
Versus
State of Punjab and others
.......... Respondents
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Bikramjit Singh Bajwa, Advocate
for the petitioner.
Mrs. Ishneet Kaur, Assistant Advocate General, Punjab
for respondent Nos. 1 & 3/State.
Mr. Shekhar Verma, Advocate
for respondent No. 2.
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JASWANT SINGH, J. (ORAL)
Petitioner (Kamal Mahi) is stated to be serving as "Computer Faculty" on regular basis and has impugned his transfer vide order dated 06.11.2018 (Annexure P-3), transferring him from GSSS Ghantaghar (Boys), Hoshiarpur to GSSS Bagha Purana (Girls), Moga, on the grounds of taking part in activities against the Government and interest of the education of the students.
It was contended that the petitioner had been regularly attending to the school and never joined the protest march as alleged in the impugned transfer dated 06.11.2018 (P-3).
At the time of hearing, counsel for respondent No. 2 states that the present petition has become infructuous in view of the subsequent order dated 20.11.2018, whereby the impugned transfer of the petitioner stands cancelled.
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In view of the aforesaid subsequent development, no further adjudication is required in the present petition and the same has become infructuous.
"Disposed of as Infructuous".
November 22, 2018 ( JASWANT SINGH )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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