YOJNA THAKUR Vs. STATE OF HP

JUDGEMENT

(1.) These three writ petitions pertain to the transfer of teachers from Government College, Rampur. In CWP No. 3446 of 2010. The grievance of the petitioner-Kartik is that she is a regular teacher and she cannot be transferred for accommodating contract teachers. No doubt, the petitioner has completed around 12 years in the same place. But the contention of the petitioner is that the transfer is only to accommodate fresh appointees on contract basis. Learned counsel for the petitioner submits that the writ petition is not pressed since the impugned order of transfer has since been cancelled. Accordingly, CWP No. 3446 of 2010 is dismissed as not pressed.

(2.) The grievance of the petitioner in CWP No. 4232 of 2010, Asha Garg is that she has been appointed in a regular vacancy in the college and she is entitled to be there for a period of five years, in any case, unless she opts for a transfer. It is also submitted that she is in the family way. Her apprehension is that she is being transferred so as to retain a PTA teacher.

(3.) The grievance of the petitioner in CWP No. 4795 of 2009, namely, Yojna Thakur is that when there are vacant posts available in the college, it is not necessary to disengage her on the only ground that she is a PTA teacher. Still further, it is submitted that the newly appointed contract teachers can be accommodated in any of the vacant places so that the petitioner who has been working as PTA for around five years can be continued until she is replaced by a regular teacher, after exhausting all other available vacancies.