MAMTA SAH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Lalit Samant, learned Counsel for the Petitioner and Paresh Tripathi, learned Standing Counsel for the State of Uttarakhand/Respondents.

(2.) BY means of this writ petition, the Petitioner has prayed for the following reliefs:

(3.) IN spite of the order transferring Smt. Pushpa Sahi and Geeta Chand in the year 2001 and again 2004, when they did not join at new place of their posting, the Director, Schools Education, Uttarakhand in the month of January 2005 directed the Addl. District Education Officer (Basic) to ensure that all the Teachers who have been transferred have joined at new place of their posting and in case, they have not joined at the new place of posting, their salary may not be drawn. In spite of these directions issued by the Director, Smt. Pushpa Sahi and Geeta Chand have been permitted to remain at Urga Munakot by the Addl. District Education Officer (Basic), Pithoragarh and now by the impugned order, the Petitioner who has joined at Primary School, Urga, Munakot only in the month of June 2001 in pursuance of the transfer order passed by the Respondents on 05 -06 -2001, has been transferred to Primary School, Devali, Didihat.