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Judgment
3 paragraphs · 171 wordsSurjit Singh, J.—Heard and gone through the record.
Petitioner is aggrieved by order dated 31st May, 2010, Annexure P-2, whereby she has been transferred from Government Middle School, Balh Bhulana to Government Senior Secondary School, Jukhala. Both the schools are in Bilaspur District, which is a very small district of the State, territory wise. She has been in Government Middle School, Balh Bhulana for about six years. Her grievance is that though she has completed her normal tenure, but Respondent No. 4 Surekha, who has been posted to replace her, had earlier been transferred on 31st May, 2010 itself to Government Senior Secondary School, Jukhala and by cancelling her transfer to that school, she (the Petitioner) has been uprooted. This cannot be a ground for interfering with the order of transfer, particularly when Petitioner has been transferred, after having remained posted at the place from where she has been shifted for about 6 years, though the normal tenure is three years.
In view of above stated position, petition is dismissed.