Prabha Bohra vs State Of Uttarakhand & Others

Pankaj Purohit, J

Heard learned counsel for the parties.

The petitioner, who is working as Lecturer Geography in Atal Utkrishta Vidyalaya, Government Inter College Pati, Champawat since 2021. In the year 2023-2024, a notification was issued by the respondent calling upon the eligible candidates for being appointed in Atal Utkrishta Vidyalaya, Jaspur, District Udham Singh Nagar. The petitioner submitted her candidature for the said post; participated in the counseling to be held for the said purpose and she was declared qualified in the screening test. But, despite she is not being posted on the said post and she is presently working at Atal Utkrishta Vidyalaya, Government Inter College Pati, Champawat.

It is submitted by learned counsel for the petitioner that the Lecturer in Atal Utkrishta Vidyalaya can apply against the vacancy available within the State in such colleges and after being selected, such candidates may be posted in places for which they have applied. It is further submitted that since the petitioner has qualified in the screening test, respondent should post her in Atal Utkrishta Inter College Raipur (Jaspur), District Udham Singh Nagar, but the same is not being done. He also contended that petitioner has moved a representation dated 02.01.2024, annexure-7 to the writ petition, wherein a request has been made to place and appoint her at Atal Utkrishta Inter College Raipur (Jaspur), District Udham Singh Nagar, which is still pending consideration.

Learned counsel for the petitioner made an innocuous prayer that the justice would be met if a direction is issued to the respondent no.3 to decide the aforesaid representation within a stipulated time.

Per contra, learned State Counsel does not dispute the fact as stated by learned counsel for the petitioner, rather, it is submitted by him that the decision is yet to be taken by the Director General of Education with regard to the posting in Atal Utkrishta Vidyalaya in the State of Uttarakhand. In support of his contention, he referred to a letter dated 01.01.2024, annexure-5 to the writ petition.

Having heard the learned counsel for the parties, the writ petition is disposed-off finally with a direction to the respondent no.3 to decide the representation of the petitioner dated 02.01.2024, annexure-7 to the writ petition, by a reasoned and speaking order, within a period of eight weeks from the date of production of certified copy of this order.

No order as to costs.