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Leela Chauhan vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 24 August 2024 · Citation: (2024) 08 UK CK 0153

HON’BLE JUDGES
Pankaj Purohit, J
ACTS & SECTIONS REFERRED
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 17(b)(i)
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/S) No. 1553 Of 2024
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Judgment

9 paragraphs · 350 words

Pankaj Purohit, J

1.

Heard learned counsel for the parties.

2.

By means of this writ petition, petitioner has sought the indulgence of this Court by for a direction to the respondents to decide the representation of the petitioner dated 31.07.2024, annexure-7 to the writ petition, pending before respondent no.3 as per Section 17(b)(i) of the Uttarakhand Annual Transfer for Public Servants Act, 2017.

3.

It is the case of the petitioner that she is presently posted as Head Mistress in Government Model Higher Primary School, Alchauna, Bhimtal, District Nainital.

4.

It is the contention of learned counsel for the petitioner that she is suffering from Cardiac problem and a pace-maker has been installed upon her in the year 2021. Petitioner is posted at the present place of posting for the last more than ten years and the husband of the petitioner is also working in the Education Department and he is posted at Government Intermediate College, Rajpura, Haldwani. He also contended that petitioner moved a representation to the respondent no.3 on the aforesaid ground and requested to transfer her nearyby Haldwani, so that she would be in a position to take regular treatment regarding her ailment.

5.

It is further contended by learned counsel for the petitioner that the representation moved by the petitioner to the respondent no.3 is still pending.

6.

Instructions were called from the State Counsel on the previous date. Though, the instructions have been received and supplied to this Court, but it is lacking as to whether the representation of the petitioner is decided or not as yet.

7.

In this view of the matter, the writ petition is disposed of finally with a direction to the respondent no.3 to decide the representation of the petitioner dated 31.07.2024, annexure-7 to the writ petition, within a period of ten days from the date of production of certified copy/e-copy of this order, by reasoned and speaking order keeping in view the fact that the petitioner is suffering from cardiac problem and her husband is posted in Block Haldwani.

8.

Pending application, if any, stands disposed of accordingly.