PRITAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner is an Assistant Teacher (L.T. Grade) in Government High School, Kuniparth, District Chamoli. He was transferred from Government High School, Kuniparth, District Chamoli by order dated 15.11.2010 to Government High School, Bhanga, Block Kichha, District Udham Singh Nagar (i.e. from Garhwal Division to Kumaun Division). Petitioner was also relieved from Government High School, Kuniparth, District Chamoli on 23.11.2010. But for some reasons, he was not given joining at Udham Singh Nagar.

(2.) THEREAFTER , petitioner filed representation before the authority concerned for his joining. When his representation was not being decided, he filed writ petition before this Court, being Writ Petition No. 1030 (SS) of 2011, which was disposed of vide order dated 14.09.2011, with the direction to the Secretary School Education, Government of Uttarakhand, Dehradun to decide the representation of the petitioner, in view thereof, petitioners' representation has been decided by the Secretary School Education vide order dated 19.07.2012 stating that on 23.11.2010 petitioner was transferred from Garwhal Division to Kumaun Division. Since, meanwhile a new transfer policy was under preparation, therefore, the relieving was stopped not only in the case of the petitioner but in all 429 cases where transfer was made from one Division to another Division or one district to another district.

(3.) THE representation of the petitioner has been rejected by the respondent no. 1 vide order dated 19.07.2012. Aggrieved, the petitioner filed present writ petition.