CourtKutchehry.com
High CourtsSingle Bench

Smt. Preeti vs State of Uttarakhand and Others

Uttarakhand High Court · Decided on 1 July 2011 · Citation: (2011) 07 UK CK 0172

HON’BLE JUDGES
Sudhanshu Dhulia, J
CASE NUMBER
Writ Petition No. 799 of 2011 (S/S)
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 164 words

Sudhanshu Dhulia, J.—Heard Mr. Niranjan Bhatt, Advocate for the Petitioner and Mr. Anil Kumar Bisht, Brief Holder for the State of Uttarakhand.

2.

The Petitioner was earlier an Assistant Teacher L.T. Grade (Math) at Government High School Khandkari, Block Chamba, district Tehri Garhwal. She was transferred from Government High School, Khnadkari to an upgraded school namely Government High School, Sikenderpur, Bhaiswal, Block Bhagwanpur, Haridwar on 9.6.2011. Consequently, this transfer/adjustment was cancelled vide order dated 16.6.2011 passed by the Additional Director, Garhwal Mandal. Aggrieved the Petitioner has filed this writ petition.

3.

This controversy has already been decided by this Court, inter alia, in Writ Petition (S/S) No. 645 of 2011 (decided on 1.7.2011), whereby this Court has directed the Secretary, Education, Government of Uttarakhand to decide the issue.

4.

As such this writ petition is also decided and disposed of in terms of the order-dated 1.7.2011 passed by this Court in Writ Petition (S/S) No. 645 of 2011.

5.

No order as to costs.