MAHESHWARI BARTWAL Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. The appellant is a Government Teacher. She has been transferred. The transfer has taken place under the aegis of the statutory rules known as Uttarakhand Teacher School Education) Posting on First Appointment, Promotion and Transfer Rules, 2013 (hereinafter referred to 'the Transfer Rules of 2013'). The rules contemplate compulsory transfer from areas broadly classified as 'X' to 'Y'. They also contemplate compulsory transfer from 'Y' to 'X' and they also lastly contemplate statutory transfer on request. Category 'X' consists of places which are further sub-categorised as 'A' to 'C', whereas category 'Y' is for the places which are shown as 'D' to 'F'. Broadly 'X' comes under the Sugam area and 'Y' comes under the Durgam area. According to the appellant, she was working in an area which would come under 'Y' (Durgam place). Now she has been again transferred to Durgam area in 'Y' category. According to the learned Government Pleader, she has been actually transferred from 'X' to 'Y'.

(2.) The learned Single Judge dismissed the writ petition.

(3.) We heard the learned Senior Counsel for the appellant Shri C.D. Bahuguna and learned Government Pleader Shri H.M. Bhatia.