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Poonam Chaudhary vs State Of Uttarakhand & Others
2014 Latest Caselaw 4745 Del

Citation : 2014 Latest Caselaw 4745 Del
Judgement Date : 23 September, 2014

Delhi High Court
Poonam Chaudhary vs State Of Uttarakhand & Others on 23 September, 2014
WPSS No. 1532 of 2014
Hon'ble Sudhanshu Dhulia, J.

Mr. D.K. Joshi, Advocate, present for the petitioner.

Mr. Vikas Pande, Brief Holder, present for the State of Uttarakhand.

The petitioner is an Assistant Teacher in Government Junior High School, Urkhuli, Block Garur, District Bageshwar. She is suffering from heart problem known as ASD in the medical terminology. Moreover, the petitioner has served more than 20 years in a remote area (Durgam Area).

She seeks another place of transfer for which her representation dated 11.10.2013 is pending before respondent No. 2 - Additional Director, School Education (Basic), Kumaon Mandal, Nainital.

If it is so, the petitioner is at liberty to move fresh representation to the authority concerned, who shall dispose of the same as expeditiously as possible, but definitely within a period of four weeks from the date of production of a certified copy of this order.

With the aforesaid direction, the writ petition is disposed of.

(Sudhanshu Dhulia, J.) 23.09.2014 Aswal

 
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