Smt. Munni Bhatt vs Director School Education State of Uttarakhand and Others

Sudhanshu Dhulia, J.—Heard Mr. Lalit Samant, Advocate for the Petitioner and Mr. N. P. Sah, Standing Counsel for the State of Uttarakhand.

The Petitioner is a primary school teacher, and according to her for the last twenty years, she has been working on a remote place, which is categorised as "Durgam" by the State Education Authority. The sole prayer of the Petitioner is that her transfer to a comfortable location, which is known as "Sugam" should be made. The Petitioner has already moved a representation dated 30.05.2011, which is presently annexed as Annexure No. 12 to the writ petition, which is also still pending before the Secretary, Education, Government of Uttarakhand.

3 .The writ petition is therefore disposed of with the direction that the Secretary, Education, Government of Uttarakhand shall dispose of the representation of the Petitioner as expeditiously as possible but definitely within a period of four weeks from the date a certified copy of this order is produced before him. In case she has been continuously working for all these years in a remote area known as "Durgam", he shall consider for transferring her to a "Sugam" place. In case, such transfer cannot be made, the Secretary, Education, Government of Uttarakhand shall assign the reasons while doing so.

With the above observation, the writ petition is disposed of. No order as to costs.