AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 168 wordsVipin Sanghi, CJ
Learned senior counsel for the appellant submits that after the filing of present special appeal, the respondents have, in fact, issued the transfer order on 08th July, 2022, whereby, the appellant stands transferred to Govt. Primary School, Baigul Dam Khatta, Sitarganj (Udham Singh Nagar).
The relevant pleadings to assail the said transfer order are missing in the writ petition, as already filed, since the transfer order gives a fresh cause of action to the appellant.
We, therefore, dispose of this appeal while granting liberty to the appellant to assail the transfer order dated 08.07.2022 in fresh proceedings.
In case a fresh petition is filed within the next four working days, the respondents shall not take any coercive action against the appellant till the matter is taken up for hearing by the learned Single Judge.
We make it clear that we have expressed no view on the merits of the appellants’ claim.
Pending application, if any, stands disposed of accordingly.