MUMTAZ FATIMA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Sandeep Tiwari, Advocate for the petitioner and Mr. M. S. Bisht, Brief Holder for the State of Uttarakhand / respondents.

(2.) Petitioner is working as Head Mistress in Government Primary School, Alinagar, Block Rudrapur, District Udham Singh Nagar. A compliant was made by Village Pradhan and some villagers against the petitioner regarding some irregularities including financial irregularities. On the said complaint, District Education Officer (Elementary Education) ordered an inquiry and appointed Block Education Officer as Inquiry Officer. In the inquiry, petitioner was found guilty. As a result, petitioner was transferred from Alinagar to Government Primary School, Uian, Khatima, District Udham Singh Nagar on administrative ground.

(3.) By the impugned order, petitioner was transferred from Alinagar to Government Primary School, Uian, Khatima, District Udham Singh Nagar on administrative ground. I do not find any illegality or perversity in the impugned order. Accordingly, petition fails and is hereby dismissed. Stay order dated 29.02017 passed by this Court also stands vacated. No order as costs.