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Judgment
Syed BashirudDin, J.
1.Heard.
Petitioner, a Teacher in Boys Higher Secondary School Baramulla, came to be posted and adjusted as Teacher in Higher Secondary School
Singhpora, vide order dated 5.5.1998. This order is under challenge in this writ petition on grounds stated thereto. The respondents have filed
reply. It is seen that the respondentState of Jammu and Kashmir and its Directorate of Education with a view to improve the state of things and
provide better teacher services to the students undergoing education in different Govt. Schools, formed policy of rationalisation of staff,
whereunder the excess staff was withdrawn from some schools and the posts so withdrawn with or without staff were given to those Schools
where there was deficiency of the Staff. In the process norms proscribed by the department for staff pattern and teacher student ratio were also
kept in view. The exercise to rationalise the understaff pattern was undertaken and consequent on such exercise number of posts were withdrawn
from some of the Schools and allotted to schools being run with deficient strength of posts of teachers. It was consequent to this policy that the
impugned order dated 5.5.1998 came to be passed, whereunder, number of posts were so re allocated and as many as 40 teachers were
transferred and adjusted in various schools. The petitioner is one of the teachers who has been adjusted in a School located in Singhpora within the
District of Baramulla. No Lack of jurisdiction or mala fides are pleaded or shown to run through this order. The order appears more in public
interest, than anything else. Besides, the petitioner has been enjoying stay and posting at his original place at Baramulla for last 21/2 years, under
various ad interim orders of this Court.
Seen thus, and on consideration of the matter in entirety, no ground much less good ground, is made out to admit this petition to hearing. The
Writ Petition is dismissed in limine alongwith connected CMPs. The interim direction(s), shall stand vacated.