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Judgment
9 paragraphs · 293 wordsV.K. Sharma,J.
The Petitioner is working as Peon in the Education Department. She was posted in Government Senior Secondary School (Girls), Bilaspur. She has been transferred to Government Senior Secondary School, Deoth, District Bilaspur, vice private Respondent No. 4 vide office order dated 29.9.2010, Annexure P-1.
The petition has been filed on the following averments set up vide para 4 of the petition:
That the husband of the Petitioner is 60% physically challenged person, which is evident from Annexure P-2 and is totally dependent upon the Petitioner. The Petitioner cannot lookafter her husband from the place where she has been ordered to be transferred.
On the above averments, following prayer has been made:
(A). That this writ petition may kindly be allowed, writ in the nature of certiorari may be isisued and the impugned order contained in Annexure P-1 dt. 29.9.2010 may be quashed and set aside.
There is no reply as yet. However, in view of agreement between the parties the petition is taken up for final disposal.
In view of the above, the petition is disposed of with a direction to Respondents No. 1 to 3/Competent Authority that subject to the Petitioner making a representation within ten days from today, the said Respondents/Competent Authority shall consider the same and take final decision in the matter in accordance with law and justice within next fortnight, after hearing the Petitioner and private Respondent No. 4 by taking into consideration the fact that according to the Petitioner, there are other Class-IV employees working in Government Senior Secondary School (Girls), Bilaspur with longer stay than her. Till then interim order dated 8.10.2010 shall continue.
The petition stands disposed of, so also the pending application(s), if any. Dasti copy.