Punjab-Haryana High Court
Sukram Pal And Another vs State Of Haryana And Another on 21 October, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No.21960 of 2016
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.21960 of 2016
Date of Decision: 21.10.2016
Sukram Pal and another ... Petitioners
Versus
State of Haryana and another ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Ms. Shalini Atri, Advocate,
for the petitioners.
RAJIV NARAIN RAINA, J.
The petitioners are 100% visually impaired teachers. Wife of one of the petitioner is also blind.
The petitioners have approached this Court against threatened transfer to another school in implementation of the Teachers Transfer Policy-2016. This Court has already expressed its opinion on the rights of teachers who are 100% blind/visually impaired that they were ordinarily not be transferred subject to work and conduct remaining overboard.
This case is covered by the decision in CWP No.16119 of 2016, Pardeep Singh and others v. State of Haryana and others, decided on September 09, 2016.
Accordingly, the petitioners have sufficient protection of Court directions in a similar and identical case.
Notice of motion.
On the asking of the Court, Mr. Hitesh Pandit, Addl. AG, Haryana accepts notice on behalf of the respondents and waives service on them.
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Accordingly, this petition is allowed with a direction that the petitioners would have the protection of the judgment in Pardeep Singh's case and will not be transferred unless they are facing disciplinary action etc. A direction issued in Pardeep Singh' case will cover the present one.
(RAJIV NARAIN RAINA)
JUDGE
21.10.2016
manju
Whether speaking/reasoned Yes
Whether reportable No
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