SNEHLATA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Intra Court Appeal has been filed by the appellant challenging the judgment dtd. 1/8/2022 passed by the learned Single Judge in WPSS No.3605 of 2017. The relevant extract of the said judgment is extracted below:

(2.) It is not in dispute that appellant was appointed as Assistant Teacher in a school run by Basic Education Board U.P. in the year 1997. Her status underwent a change and she became government servant in terms of provision contained in Sec. 58 of the Uttarakhand School Education Act 2006. Appellant retired from the post of Head Mistress, Government Primary School on 28/2/2017. Since, appellant's retiral dues were not released after her retirement, therefore, she made representation to the Competent Authority. District Education Officer (Elementary Education), Haridwar passed an order dtd. 1/11/2017 providing that since, appellant did not produce her educational certificates before Special Investigation Team (SIT) despite repeated requests, therefore, her retiral dues shall not be released.

(3.) Appellant challenged the said order passed by District Education Officer (Elementary Education), Haridwar in WPSS No.3605 of 2017. Said writ petition was disposed of by providing that the petitioner shall produce all her testimonials before the SIT and the SIT shall examine her educational certificates within six weeks thereafter. Appellant has challenged the judgment passed by learned Single Judge in this Appeal.