SEEMA MALHOTRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter is listed as defective one, but, it is submitted by learned counsel for the petitioner that the defect is there in the Urgency Application which was filed with the writ petition to take up the matter during vacation. The said Urgency Application is today not pressed, therefore, the defect as pointed by the Registry is overruled, as it has no meaning at present.

(2.) By means of this writ petition, the petitioner has challenged the order dtd. 11/7/2022 passed by the Regional Additional Director, Secondary Education, Garhwal Mandal, Pauri Garhwal (Annexure No.4) as well as the order dtd. 25/1/2024 passed by respondent no.2, whereby, the representation of the petitioner was rejected.

(3.) It is the case of the petitioner that the petitioner has been transferred by the impugned transfer order from the Government Girls Intermediate College, Narendra Nagar, Tehri Garhwal to Government Higher Secondary Girls School, Kotsada, Kot, Pauri Garhwal.