Rama Sood vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioner approached this Court with certain grievances regarding her transfer. In the meanwhile, this Court had directed the learned Deputy Advocate General to get instruction as to whether there is any possibility to accommodate the Petitioner in any of the nearby places in view of her peculiar circumstances. According to the Block Elementary Education Officer, Shimla, there is No. vacancy of JBT teacher in and around Shimla. According to the Petitioner, vacancies are likely to arise on account of promotion to the post of TGT in Kasumpti, Vikasnagar, Totu, Sanjauli and Boileuganj or other places in and around Shimla. There will be a direction to the Deputy Director, Elementary Education, Shimla to take steps in the matter of promotion from JBT to TGT within a month from today. In case, there is resultant vacancy in any of the places, indicated above or nearby to the place of the Petitioner, she shall be the first person to be accommodated in the resultant vacancy. Orders, as above shall be passed within another one week. The due and admissible salary to the Petitioner shall be paid within the said period of one month.

The Petitioner will produce an authenticated copy of this judgment before the Deputy Director, Elementary Education, Shimla.

The writ petition is disposed of, so also the pending application(s), if any.