BABITA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is a JBT Teacher. Vide office order dated 20.4.2010, Annexure P-1, she has been transferred from Government Primary School, Samanay-Di-Kothi (Chamba-I) to Government Primary School, Belaj (Mehla-I) to adjust private respondent No.4. The record reveals that private respondent No.4 who was earlier posted at Saru, pursuant to rationalization scheme was proposed to be shifted to Bhunad (Sundla) as is apparent from letter dated 9.2.2010, Annexure P-2. It also appears that thereafter private respondent No.4 was transferred to GPS, Belaj (Mehla-I) from where she is now proposed to be transferred to GPS, Samanay-Di-Kothi (Chamba-I) vice the petitioner.

(2.) According to the learned counsel for the petitioner, the petitioner had already served in hard area i.e. Government Primary School, Lothal from November, 1996 to November, 1998. Apart from that now she has been disturbed despite short stay of only 1-1/2 years.

(3.) Per contra, the learned counsel for private respondent No.4 submits that the said respondent is suffering from Rheumatic Arthiritis with deformities and it was keeping in view her state of health that she has been adjusted at Samanay-Di-Kothi (Chamba-I) against the petitioner.