Chanchal Babbar vs State Of Uttarakhand And Others

Pankaj Purohit, J

Heard learned Counsel for the parties.

Petitioner has sought issuance of a direction to the respondents to take a decision on the request made by her for transferring her from GGIC Thatyur, Jaunpur Block, District Tehri Garhwal, a college situated at a Durgam place, to any other Durgam place in the same district.

It is the case of petitioner that due to some differences cropped up between her and the Principal of the institution where she is posted, some enquiry is ongoing. Being fed up with such allegation and counter-allegation, petitioner wants nothing but to get herself transferred to any institution in the district. The representation made by petitioner also could not get the desired result on the pretext that a departmental enquiry is going on regarding the aforesaid dispute.

Be that as it may, it is not an issue where enquiry is required. If petitioner wants herself to be transferred from this institution to any other place situated in Durgam area, to buy peace, that representation must be decided.

Accordingly, the writ petition is disposed of by issuing a direction to respondent no.2 to take a positive and active decision on the representation moved by petitioner seeking transfer to a Durgam area in District Tehri Garhwal at the earliest but not later than six weeks from the date of production of a certified copy of this order. While doing so, the internal correspondence (Annexure No.6) between the Director and Additional Direction be also taken into consideration.

Pending application(s), if any, stands disposed of accordingly.