RANJANA PANT Vs. STATE OF UTTARANCHAL & OTHERS

JUDGEMENT

(1.) THE present writ petition has been filed for the issue of a writ order of direction in the nature of mandamus directing the respondents to transfer the petitioner from Almiyagaon Dwarahat to any one of the Primary Schools near Almora city at Chetai, Dhora, Sarsoun or Falsima.

(2.) BRIEF facts giving rise to the present writ petition are that initially the peti­tioner was appointed as Assistant Teacher in the year of 1995 and was posted at Primary School, Alimiyagaon, Dwarahat, District Almora. She is regu­larly teaching in that school and has completed more than 8 years in the present place of posting. It was stated by the petitioner that the husband of the petitioner is working at Nainital and her father-in-law and mother-in-law are very old and are dependent upon the pe­titioner. The petitioner cannot look af­ter them from Dwarahat. The petitioner has three children. Her one daughter namely Km. Akansa is studying in class V and another daughter Km. Pallavi is studying in class II.

(3.) THERE is no medical facility avail­able in Alimiyagaon, Dwarahat. The father in-law of the petitioner has made a representation on 19.8.2000 to the Director of Education, Lucknow and requested that the petitioner may be transferred to any primary school near Almora city. The Additional Director of Education, Uttaranchal on 24.8.2000 has directed the B.S.A. Almora to trans­fer the petitioner as desired by her. The direction is to the following effect: