LAWS(PAT)-1992-12-3

SMTARUNAKUMARIMISHRA Vs. STATE OF BIHAR

Decided On December 16, 1992
ARUNA KUMARI MISHRA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This application is directed against an order dated 6-8-1991 whereby the respondent No. 2 rejected the representation of the petitioner for her transfer to a place where her husband is posted on the ground that Headmaster/Head-mistress posted in a project school cannot be posted in a taken over school.

(2.) The fact of the matter lies in a very narrow compass.

(3.) An advertisement was issued in the year 1986 for filling up of the posts of Headmistresses and Headmasters Pursuant to the said advertisement, the petition applied and was appointed in the project Girl's High School, Sikandara, by an order dated 2-10-1988. Thereafter the petitioner filed an application for her transfer to Shri Durga Balika Uchcha Vidyalaya, Naya Bazar, Lakhisarai as she had been facing difficulties in managing her family including her children due to the posting of her husband at a distant place. Her representation dated 4-8-1990 is contained in Annexure-5 to the writ application.