WPSS/1079/2021
2021 Latest Caselaw 3330 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
       ON THE 26TH DAY OF AUGUST, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     WRIT PETITION (S/S) No. 1079 of 2021

BETWEEN:

Rajneesh Singh Chauhan.                          ...Petitioner
     (By Mr. Davesh Bishnoi, Advocate)

AND:
District Education Officer & others.           ...Respondents
     (By Mrs. Anjali Bhargava, Additional C.S.C. with Mr. S.C.
     Mishra, Standing Counsel for the State of Uttarakhand)


                      JUDGMENT

Petitioner is aggrieved by an order dated 27.07.2021 passed by Block Education Officer, Jaspur, District Udham Singh Nagar, whereby he has been asked to handover charge of post of Headmaster to Mr. Pushpendra Kumar, Senior Assistant Teacher in Government Primary School, Shyam Nagar.

2. On 25.08.2021, learned State Counsel sought time for getting instructions in the matter. Today, on instructions, learned Additional C.S.C. has apprised the Court that respondent no. 4 is senior- most Teacher in the said institution, yet petitioner was holding the post of Head Master since 2016, ignoring seniority of respondent no. 4. She submits that when the matter was brought to the notice of the authorities, then the order impugned in this writ petition was passed, directing the petitioner to

handover charge of post of Headmaster to the senior-most Teacher.

3. Since the impugned order is in consonance with settled norms, therefore, this Court does not find any reason to interfere with the matter.

4. Accordingly, the writ petition fails and is dismissed.

5. There will be no order as to costs.

(MANOJ KUMAR TIWARI, J.) Arpan