JANKI DEOPA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner is serving as Assistant Teacher, L.T. Grade (Art) in Government Girls High School, Rajpura Haldwani, District Nainital. According to the petitioner, she was appointed in Government Girls Higher Secondary School (Now GGIC), Bagwalipokhar, District Almora, where she served continuously from 05.05.1989 to 08.07.1994. Thereafter, she was transferred to Government Girls Higher Secondary School, Paye Garur, District Bageshwar, where she joined on 09.07.1994 and served continuously till 01.07.2002.

(2.) According to learned counsel for the petitioner, both these institutions were Durgam and are still Durgam as per categorization made by the Committee headed by Director General of School Education. According to the petitioner, she was shocked to find that her name figures in the list of teachers, who are liable to be transferred from Sugam to Durgam place under Section 8 of the Transfer Act, 2017.

(3.) Learned counsel for the petitioner submits that the chart enclosed with the list, prepared under Section 8 of the Act indicates that services rendered by the petitioner between 1989 to 2002 in Durgam places have been treated as Sugam, and no credit has been given for the said services. Thus, petitioner apprehends that based on the aforesaid list, she will again be transferred to a Durgam place. It is further the contention of the petitioner that she is exempt from compulsory transfer from Sugam to Durgam, as she has already rendered service of more than 10 years in Durgam place.