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Judgment
Sudhanshu Dhulia, J.—Heard Mr. Bhagwat Mehra, Advocate for the Petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.
The Petitioner is an Assistant Teacher in a junior high school. She was transferred from Girls Junior High School, Jiwanandpur Block Dugadda, District Pauri Garhwal to Government Junior High School, Jhatri Block Dugadda vide order dated 25.4.2011. Subsequently, she was relieved from her earlier school. All the same, Petitioner asserts that when she went to join Girls Junior High School, Fatehpur Block-Dugadda, she was not given joining by the Principal. Hence the present writ petition. The reason assigned by the Principal of the Junior High School, Fatehpur Block-Dugadda for not giving joining to the Petitioner is that the Petitioner was not carrying relieving order from her earlier School. As such this writ petition is disposed of by giving directions to the District Education Officer to ensure that the relieving order is given to the Petitioner forthwith so that she may join present posting at Junior High School, Fatehpur Block-Dugadda immediately.
With this direction, the writ petition is disposed of. No order as to costs.