ALKA KAPOOR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE aforesaid three writ petitions are being disposed of by this common judgment since similar questions of law and facts are involved in the same.

(2.) CWP 5461 of 2010 has been filed by Smt. Alka Kapoor challenging the order dated 30.8.2010 whereby she has been transferred from Government Primary School (GPS), New Colony, Sadar to GPS, Kuthar (Sadar) and in her place, Respondent No. 4, Meera Devi who was under transfer from GPS, O Block (Sadar) to GPS Kuthar (Sadar) has been adjusted at GPS, New Colony (Sadar).

(3.) IT would be pertinent to mention here that earlier also Smt. Jatindra Sharma had filed a Writ Petition in this Court which was registered as CWP No. 1781 of 2010 whereby she had challenged her transfer from Government Primary School, U Block (Sadar), Mandi to Government Primary School, Dhangwach on the ground that she had been transferred after a short span of time. In response to the said petition, the stand of the State was that the Petitioner had been transferred to adjust one Smt. Yashodha Devi who was the Respondent No. 4 in that petition because her child was 100% handicapped. This Court rejected the petition filed by Smt. Jatindra Sharma and directed her to file a representation to the Director, Elementary Education in which she could indicate three stations of her choice. The Director, Elementary Education rejected her representation. Hence the present Writ Petition.