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Judgment
8 paragraphs · 225 wordsManoj Kumar Gupta CJ
Heard learned counsel for the parties.
The petitioner who is an Assistant Teacher in the Education Department has assailed the order of her transfer dated 09.06.2026. By the said order, she has been transferred from Rajkiya Snakotar Mahavidyalaya, Raipur, Dehradun to Rajkiya Mahavidyalaya, Pokhri Patti, Queeli, District Tehri Garhwal.
Indisputably, since the regularization of services of the petitioner on the post of Assistant Professor in the year 2016 she had remained posted at Dehradun which is a sugam station.
Learned counsel for the petitioner submits that the son of the petitioner is student of Class-XII and is studying at Doon World School, Dehradun. He submits that the petitioner is a widow and she would face immense difficulties if compelled to join at the transferred place. He submits that the petitioner be granted liberty to make representation to the respondents to permit the petitioner to continue at Dehradun for the present year.
In view of the submissions made, the writ petition is disposed of with liberty to the petitioner to represent to the respondents on the said aspect.
In the event any representation is filed along with true attested copy of the instant order, the same shall be decided by the concerned respondent within next two weeks.
Pending application, if any, also stands disposed of.