LEELA CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought the indulgence of this Court by for a direction to the respondents to decide the representation of the petitioner dtd. 31/7/2024, annexure-7 to the writ petition, pending before respondent no.3 as per Sec. 17(b)(i) of the Uttarakhand Annual Transfer for Public Servants Act, 2017.

(3.) It is the case of the petitioner that she is presently posted as Head Mistress in Government Model Higher Primary School, Alchauna, Bhimtal, District Nainital.