KALPANA TIWARI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner is the appellant. Appellant was appointed in the year 1997 as a teacher at Primary School Asneth, Block Dwarikhal and in 1998, she was transferred to Primary School, Rohani, Block Dugadda. In 2001, she was transferred to Primary School Jhandichaur, Block Dugadda and she continued there till 2014. On promotion, it seems, as Head Mistress, she was subsequently transferred by order dated 06.07.2015 from Primary School, Rohani, Block Dugadda to Government Primary School, Kolari, Block Bironkhal. That was the order, which is challenged in the writ petition. An interim order was passed by the learned Single Judge, which is as follows:

(2.) Pursuant to the same, appellant has been transferred to Lachchhi in the same Block and in the same District.

(3.) We heard the learned counsel for the appellant and the learned Deputy Advocate General.