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Judgment
Hon''ble Sudhanshu Dhulia, J.—The petitioner is an Assistant Teacher L.T. Grade (Art) working in Government Higher Secondary School, Tildhar Khal, District Pauri Garhwal. She was transferred vide order dated 15.11.2010 to Government Inter College, Roorkee, Haridwar. However, subsequently vide order dated 23.11.2010 the said order was put in abeyance on the ground that vacancy has to be ascertained in the college where the transfer has to take place.
The case of the petitioner is that earlier order dated 15.11.2010 which was passed on the personal request of the petitioner has not been cancelled but merely put in abeyance and the respondents were sleeping over the matter and the transfer order dated 15.11.2010 has not been put into effect. Further the case of the petitioner is that her son aged 10 years is suffering from certain ailments for which he has to be medically checked up in All India Institute of Medical Sciences, New Delhi. These are the grounds urged in the present writ petition.
Heard Mr. A.V. Pundir, Advocate for the petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand. Both the Counsels agree that the matter be disposed of at this stage itself.
After hearing the matter, the matter is disposed of with the direction to the Director, School Education, Dehradun to hear the petitioner on the plea for transfer to Roorkee, district Haridwar, as it was done by earlier order dated 15.11.2010 and in case she has a case for transfer, her representation be decided in accordance with law with a speaking order within a period of three weeks from the date a certified copy of this order is produced before the Director, School Education, Dehradun.
No order as to costs.