LAWS(HPH)-2010-12-123

REETA SHARMA Vs. STATE OF H P

Decided On December 07, 2010
REETA SHARMA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) BY means of this petition, the petitioner has challenged the order Annexure P-5 whereby she has been transferred from GPS Purani Mandi (Sadar) to GPS Bata (Kataula).

(2.) THE main ground raised in the petition is that the petitioner has served for only about two years at GPS Purani Mandi and has not completed her normal tenure. It is further urged that her transfer has been made only with a view to adjust respondent No.4. Lastly, it is urged that earlier also as a result of rationalization policy it was the respondent No.4 who was transferred and therefore she should have joined at GPS Bata (Kataula).

(3.) FROM the material on record, it is more than obvious that the petitioner has spent last 10 ? years within a radius of 12 k.ms from Mandi. For 8 years she remained posted at GPS Mehar and for the last 2 ? years she was posted at GPS Purani Mandi. Both the petitioner and respondent No.4, who are teachers, have shown no interest for the well being of the students at their respective schools but their personal interests take primacy over the interest of the students. Even respondent No.4 had proceeded on leave and not joined at Bata. This shows the kind of interest they have in serving the people.