KUSUM BUTOLA Vs. DIRECTOR SCHOOL EDUCATION UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) BY means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the impugned order dated 10/3/2008, passed by Director, School Education, Uttarakhand, whereby the petitioner is posted in Primary School, Kandai.

(3.) FROM the perusal of the impugned order, it appears that three Head Mistress were working in one school i. e. Shivpur near Kotdwar. The Director after examining the issue, found partially The District Level Education Officers responsible for the mess and directed that the petitioner be posted in Kandai.