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Surendra Singh Rawat vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 13 March 2024 · Citation: (2024) 03 UK CK 0054

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/S) No. 385 Of 2024
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Judgment

10 paragraphs · 323 words

Pankaj Purohit, J

1.

Heard learned counsel for the parties.

2.

Petitioner, who is working as Assistant Teacher L.T. Grade (Social Science) in Government Inter College Chakiyun Sain, Pauri Garhwal, was transferred to Government Inter College, Sendhikhal, Pauri Garhwal vide transfer order dated 26.06.2023.

3.

The petitioner has not been relieved so far for the reason that the petitioner can remain posted at a school, which is situated in Durgam area in view of the policy of the respondent-State as decided vide its letter dated 15.06.2023.

4.

Petitioner moved such application availing the benefit of the circular dated 15.06.2023 and he has never been relieved from the present place of posting.

5.

The petitioner has moved a representation on 09.02.2024 (Annexure No.3), wherein, it has been stated that certain options have been exercised by the petitioner and he has not been transferred to the schools/colleges mentioned in the options given by him, rather he has been transferred one of the place Sendhikhal.

6.

In the writ petition, it is contended that the wife of the petitioner was expired in August 2022 and he has two minor children of 16 years’ old daughter and 14 years’ old son who are studying with their grandmother. He has still liability of taking care of his 80 years’ old mother.

7.

By means of representation (Annexure No.3), petitioner has requested respondent No.3 to transfer him in Government Inter College Kotdwar, Pauri Garhwal against the anticipated vacancy.

8.

Without expressing any opinion on the merits of the case, it is provided that the writ petition is finally disposed of with a direction to respondent No.3-Additional Director of Education, Pauri Garhwal to consider and decide the petitioner’s representation dated 09.02.2024 (Annexure No.3) within a period of six weeks’ from the date of production of certified copy of this order, only for the coming Academic Session 2024-25 sympathetically considering his problems.

9.

Pending application(s), if any, stands disposed of accordingly.