MANPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner, who is working as ETT teacher in Government Elementary School, Uppal, Block Ludhiana -2, Ludhiana, has filed the present petition impugning the order dated 1.12.2010 (Annexure P -3), whereby the petitioner was posted at Government Primary School, Raipur Bet and further the order dated 14.1.2011 (Annexure P -6), vide which the petitioner was placed under suspension. Learned counsel for the petitioner submitted that the petitioner was appointed as ETT teacher in the Department of Rural Development and Panchayats on 26.6.2006. She is governed by Punjab Panchayat Raj Primary Teachers Service Rules, 2006 (for short, 'the 2006 Rules'). Vide communication dated 1.12.2010, Director, Rural Development and Panchayat, posted the petitioner at Government Primary School, Raipur Bet, District Ludhiana. As the petitioner had been given complete charge of the school and could not leave the same, she represented to the Director not to post her at Raipur Bet. The same was followed by another representation. However, the petitioner received an order dated 14.1.2011 on 20.1.2011 placing her under suspension on account of noncompliance of the order of her posting.

(2.) LEARNED counsel, while referring to Rule 11 of the 2006 Rules, submitted that no transfer could be made except on promotion against the vacancy within district or in case of marriage and within the block in case sanctioned strength of teachers in a school is revised as per norms of the Government. In the present case, none of these conditions existed. He further submitted that in terms of Rule 16 of the 2006 Rules, as far as matters pertaining to discipline, punishment and appeal is concerned, the Punjab Civil Services (Punishment and Appeal) Rules, 1970 (for short, 'the 1970 Rules') are applicable. In terms thereof, the petitioner could be suspended only in contemplation of an enquiry but in the present case, no such fact has been mentioned in the order of suspension. Even otherwise, the petitioner merely being a teacher and the allegation merely being that she did not join at her new place of posting, though she could not have been posted there in terms of the 2006 Rules, there was no chance of petitioner's tampering with any evidence.

(3.) HEARD learned counsel for the parties and perused the paper book.