AMAN DEEP KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed for the following reliefs:-

(2.) Brief facts, in the matter, are that the petitioner was appointed on the post of Teacher Gr. III vide order dtd. 29/02/2008. The petitioner was transferred in the year 2010 at Government Upper Primary School, Mohanpura. While she was working at Mohanpura, in pursuance of the guidelines issued by the State Government on 15/06/2017, the petitioner was transferred from Government Upper Primary School, Mohanpura to Government Upper Primary School, 9 H Bada, Sriganganagar.

(3.) The petitioner has challenged the transfer from Mohanpura to 9 H Bada, Sriganganagar by way of filing this writ petition. A coordinate bench of this Court by way of an interim order dtd. 23/06/2017 stayed the effect and operation of the order dtd. 15/06/2017 (Annex.2) qua the petitioner. The petitioner, therefore, continued at Mohanpura.