ASHA MOHAN FEMALE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common question of law and facts are involved in these Special Appeals, therefore are being taken up together and are being adjudicated by this common judgment. However, for the sake of clarity, facts of Special Appeal No. 02 of 2021 are being considered.

(2.) This Appeal is directed against the judgment and order dated 19.11.2020, passed in Writ Petition (S/S) No. 2657 of 2019 and other connected petitions.

(3.) The appellant is serving as Assistant Teacher in a Basic School, run by Government of Uttarakhand. She alongwith two other Basic School Teachers filed WPSS No. 2657 of 2019, challenging the order dated 05.11.2019 passed by Deputy Education Officer, Raipur, Dehradun, whereby the Head Masters of the concerned school were asked to relieve the writ petitioners. They also challenged the order dated 27.09.2019 passed by Secretary, School Education , whereby certain similarly situate Teachers were exempted from relieving till decision is taken in their matter by High Powered Committee, headed by Chief Secretary. The order passed, consequent to Government Order dated 27.09.2019, by the Additional Director, Elementary Education on 22.10.2019 was also challenged in the writ petition, whereby documents of Teachers, who were covered by Government Order dated 21.11.2016, with comments from the District Level Authorities, were called.