SANDHYA RANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Having heard learned counsel for the petitioner as well as learned brief holder for the State, it transpires that on 17.10.2011 the petitioner was appointed as Assistant Teacher, L.T. Grade and was given posting in the Higher Secondary School, Bergaon, District Almora. Petitioner, instead of giving joining at her place of posting, sought extension for two times on account of her illness. However, on both the occasions, her request was given favourable consideration. Thereafter on 7.11.2011, for the third time, a representation was moved by petitioner's father-in-law, namely, Shakti Ranjan Biswas, stating therein that he, as also his spouse, are the old persons whereas, their son Sameer Kumar has been employed in some private company at Delhi. It was thus, prayed that their daughter-in-law Sandha Rani (petitioner before the Court) may be posted in District U.S. Nagar and in that application/representation, names of four schools of choice were also mentioned.

(2.) Perhaps, that representation was not paid any heed by the competent officer.

(3.) It is pertinent to mention that petitioner has to join her duties by 27.4.2012 (today is the last date) but instead of doing so, she has filed this petition.