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Judgment
Hon''ble Sudhanshu Dhulia, J.—Heard Mr. A.S. Rawat, Senior Advocate assisted by Mr. Ravindra Singh Bisht, Advocate for the petitioner and Mr. Anil Bisht, learned Brief Holder for the State of Uttarakhand.
The case of the petitioner is that while she was working as Assistant Teacher L.T. Grade, she appeared in an examination conducted by State Public Service Commission and was promoted to the post of Lecturer. While she was working as an Assistant Teacher in Political Science in Government Intermediate College, Tallital, Nainital, her choice was that she may be promoted as Lecturer in the same college or nearby college where the vacancy existed. All the same, the petitioner was posted at Government Intermediate College, Dhauligaon, Nainital. According to the petitioner such posting have to be given on the basis of the priority given by a candidate and in her case this has not been done. All the same, the petitioner has already moved a representation for the said purpose before respondent no. 3, which is still pending.
Mr. Anil Bisht, learned Brief Holder appearing for the State fairly submitted that with the consent of the parties the matter may be disposed of at the admission stage.
In view of the above, the Director, School Education, Uttarakhand, Nanoorkhera, Dehradun (respondent no. 3) is directed to decide the pending representation of the petitioner (Annexure-9 to the writ petition) as expeditiously as possible. If the provisions of law presently applicable in the matter so permit and there exists any vacancy in the nearby place in Government Intermediate College or equivalent college at Nainital, the said authority may also consider posting of petitioner to the said college.
With the aforesaid direction, the writ petition is disposed of.
No order as to costs.