BANITA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of this petition, the petitioner has challenged the order dated 6th August, 2010 whereby she has been transferred from GPS Bhatwar to GPS Chaplandidhar and respondent No.4 Veena Devi who was under transfer to Chaplandidhar has been adjusted in place of the petitioner at Bhatwar.

(2.) WHEN the matter was listed before the learned Division Bench, learned counsel for the petitioner and respondent No.4 submitted that the teacher had to walk around two hours through a dense forest and it will be difficult for a lady teacher to walk through such a dense forest without the company of others. The Court, therefore, had directed that the respondent State may preferably accommodate some male teacher at Chaplandidhar.

(3.) THE respondent No.4 joined service as teacher on contract basis in the year 1997. She was regularized in the year 2006 and continued to work as such at GPS Tond Janed for almost 14 years. Thereafter, she was transferred to Chaplandidhar and managed to get the transfer cancelled on the pretext that she has to look after her old parents and that her son was studying in 10+2 examination. By now her son has completed 10+2 education. There was no reason why she should have been adjusted at Bhatwar and Banita Devi who had just not completed 2 years at Bhatwar was transferred.