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Judgment
12 paragraphs · 228 wordsP. Sam Koshy, J
The challenge in the present Writ Petition is to the order dated 07.08.2019 whereby the petitioner has been transferred from Dhamtari to Bastar.
The contention of the petitioner is that, the petitioner is able to teach only the children with hearing impaired and not the blind disabled students and
as such she is not competent to manage the institution of deaf and blind students and therefore she could not have been transferred to a place of deaf
and dumb students.
It has been informed that the petitioner has made repeated representations in this regard before the respondents highlighting that she would not be
competent to manage the institution of blind and deaf students.
Given the said facts and circumstances of the case, particularly taking note of the peculiar nature of job which the petitioner performs and the place
where the petitioner is being sent, the petitioner would not be able to discharge her duties effectively, let the respondent No.1 consider the case of the
petitioner in accordance with policy of the State and take an appropriate decision on the representation filed by the petitioner.
Till a decision is taken on the said representation of the petitioner, the order impugned shall not be given effect to so far as petitioner is concerned.
The writ petition accordingly stands disposed of.