RAJMATI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No. 1042 of 2019 dtd. 7/5/2019.

(2.) The appellant herein filed the writ petition seeking a writ of certiorari to quash the order dtd. 11/2/2019 passed by the third respondent; and a writ of mandamus commanding the respondents not to disturb / interfere with the peaceful functioning of the petitioner as an Assistant Teacher in Government Primary School, Ladoli, Block-Augustmuni, District Rudraprayag, and to pay her salary on a monthly basis, including arrears of salary for the month of March, 2019.

(3.) Facts, as noted in the order under appeal, are that the appellant-writ petitioner was initially posted as an Assistant Teacher in the Government Primary School, Jasoli, Rudraprayag district. She was, thereafter, adjusted in the Government Primary School, Chidpi, Block-Augustmuni by order dtd. 11/9/2018. Subsequently, by order dtd. 15/1/2019, her attachment order was modified; and she was asked to join the Government Primary School, Ladoli. However, by order dtd. 11/2/2019, the earlier order dtd. 15/1/2019 was cancelled, and the appellant-writ petitioner was asked to join at her original school i.e. the Government Primary School, Chidpi. Aggrieved thereby, the appellant-writ petitioner invoked the jurisdiction of this Court.