Punjab-Haryana High Court
Anil Airi vs State Of Punjab And Ors on 21 November, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
127
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Writ Petition No. 28689 of 2018 (O&M)
Date of Decision: 21.11.2018
Anil Airi
.......... Petitioner
Versus
State of Punjab and others
.......... Respondents
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Ms. Neha Jain, Advocate
for the petitioner.
Mrs. Anu Chatrath Kapur, Additional Advocate General, Punjab
for respondent Nos. 1, 3 & 4/State.
Mr. Shekhar Verma, Advocate
for respondent No. 2.
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JASWANT SINGH, J. (ORAL)
Petitioner (Anil Airi) is stated to be serving as "Computer Faculty" on regular basis and has impugned his transfer vide order dated 06.11.2018 (Annexure P-2), transferring him from GSSS Dhade Fateh Singh, District Hoshiarpur to GSSS Fateh Panjtoor, District 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 is the Secretary of the Association of the Teachers at the district level and has ensured hundred per cent (100%) result of his students, while never taking part in any of the activities against the Government. It was urged that the transfer is only by way of victimization being an office bearer of the Association.
At the time of hearing, counsel for the respondents state that the present petition has become infructuous in view of the subsequent order 1 of 2 ::: Downloaded on - 06-01-2019 07:25:30 ::: C.W.P. No. 28689 of 2018 (O&M) -2- dated 20.11.2018, whereby the impugned transfer of the petitioner stands withdrawn.
Counsel for the petitioner does not refute the aforesaid factual position.
In view of the aforesaid subsequent development, no further adjudication is required in the present petition as the same has become infructuous.
"Disposed of as Infructuous".
November 21, 2018 ( JASWANT SINGH )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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