Sunita Kumari vs State Of Jharkhand `

Ambuj Nath, J

Heard the parties.

The petitioner has filed this writ petition for issuing direction  upon the  respondents  to  consider  her  application  for transfer in terms of notification no. 434 dated 01.03.2016 issued by Department of School Education and Literacy, Government of Jharkhand.

The case of the petitioner is that she was appointed on the post of primary teacher (P.R.T. Inter Trained) at Upgraded High School, Sunday Bazar, Bermo Block, District Bokaro vide Memo No. 01-418 by order dated 01.01.2016.

It is further case of the petitioner that she was married to one Jitendra Prasad who died in a road accident and she has to take care of her aging father-in-law, who remains sick. She has made her representation before the respondent no. 2 The Director, School Education and Literacy Department, Government of Jharkhand for transferring her to Ranchi on the ground as stated above but no decision has been taken on her representation.

Learned counsel appearing on behalf of the respondents submitted that a decision on the representation of the petitioner will be taken by the respondent no. 2 within four weeks from the date of receipt of this order.

In view of the submission made above and the assurance given by the learned counsel appearing for the respondent no. 2 the Director, School Education and Literacy Department, Government of Jharkhand this writ petition is disposed of with a direction to the respondent no. 2 the Director, School Education and Literacy Department, Government of Jharkhand to dispose of the representation of the petitioner dated 10.06.2024 for her transfer from Bermo to Ranchi in the light of the notification no. 434 dated 01.03.2016 issued by Department of School Education and Literacy, Government of Jharkhand.

If a positive decision is taken the petitioner should be informed about the same within two weeks from the date when the decision is taken.

This writ application is allowed.

Pending I.A., if any, also stands disposed of.