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Judgment
Goutam Bhaduri, J
Heard.
Challenge in this petition is to the transfer order dated 12.07.2019 whereby the services of the petitioner has been transferred from Government
Primary School Dongartarai, Block Pondi-Uproda, District Korba to Government Primary School, Mahadevpara, Block Pondi-Uproda, District Korba.
It is contended that the transferred place is at the distance of 100 Kms and presently in the school where the petitioner is teaching there are 58
students and only two teachers are appointed and the school where the petitioner has been transferred there are 46 students and two teachers are
already posted there. Therefore, by transfer of the petitioner from Dongartarai to Mahadevpara, the ratio of teacher and student would be affected as
required under the Right to Education Act, 2009.
Considering the grievance of the petitioner as also the averments made that the transfer of the petitioner to the other school will affect the ratio of
teacher as required under the Right to Education Act, 2009, the petitioner is directed to make a detailed representation before the respondent No.1 in
this regard within a period of 15 days from today and the said respondent in turn shall decide the representation of the petitioner within a further period
of 60 days from the date of receipt of the representation.
With the aforesaid observation, the writ petition stands disposed of.