BABY GHRITLAHRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of this writ petitions, the petitioner is challenging the impugned transfer order and action of the respondents, whereby the petitioner has been declared surplus Teacher and consequently transferred under the Teacher Rationalization Instructions.

(2.) Learned counsel for the petitioner would submit that the petitioner has not joined at her transferred place. It is further submitted that list of surplus Teachers published by the respondents is against the Rationalization Instructions and the same is arbitrary, as no proper opportunity of hearing was given to the petitioner, and if the petitioner is not granted relief, she will suffer with irreparable loss. Learned counsel for the petitioner would further submit that the petitioner still want to pursue her representation before the concerned authorities to redress her grievances.

(3.) Learned counsel for the State would submit that after due verification of records, the petitioner has been transferred under the Rationalization Instructions issued by the State Government. It is further submitted that, if the petitioner is having any grievance, she may move fresh representation before the concerned District/Divisional Rationalization Committee and the Committee will take a decision on her representation, in accordance with law, within a stipulated period.