RAJNEE DURGAPAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Since common questions of fact and law are involved in these petitions, therefore, all these petitions are clubbed together and are being heard & decided by a common judgment. However, for the sake of convenience, facts of WPSS No. 1397 of 2018 are being considered.

(3.) Petitioner was appointed as Assistant Teacher in a Government Primary School in Bhikyasen Block of District Almora vide order dated 21.10.2013. Since petitioner is a Physically Challenged person and suffers from locomotor disability, which has been assessed as 50 per cent, therefore, petitioner had requested for transferring her to her home block i.e. Hawalbag (Almora) on the ground that it is not possible for her to manage her affairs on her own in Bhikyasen Block.