Uttarakhand High Court
Tanuja Panwar Paschimi vs State Of Uttarakhand And Others on 5 July, 2017
Author: Manoj K. Tiwari
Bench: Manoj K. Tiwari
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (S/S) No. 1658 of 2017
Tanuja Panwar Paschimi ... Petitioner
Vs
State of Uttarakhand & others ... Respondents
Mr. Niranjan Bhatt, Advocate, present for the petitioner.
Mr. H.M. Raturi, Deputy Advocate General Holder, present for the State of Uttarakhand.
Mr. N.S. Pundir, Advocate, present for respondent No. 3.
Hon'ble Manoj K. Tiwari, J. (Oral)
1. Heard Mr. Niranjan Bhatt, learned counsel for the petitioner, Mr. H.M. Raturi, Deputy Advocate General for the State, Mr. N.S. Pundir, learned counsel for respondent No. 3 and perused the records.
2. According to Mr. Niranjan Bhatt, petitioner, who belongs to OBC category, participated in a selection for the post of Assistant Teacher - L.T. Grade (Arts) and was appointed on 23.05.2016. She has joined in Government Inter College, Taragtal, Chaukhutiya, District Almora. Grievance of the petitioner is that as per her merit and option, she was entitled for allotment to Garhwal Region, but she has been allotted Kumaon Region. On the other hand, less meritorious candidates belonging to the same category i.e. Other Backward Class, were allotted Garhwal Region.
3. It is the case of petitioner that she had made representation to respondent No. 2 - Director School Education (Madhyamik), Uttarakhand and subsequently, Director School Education had instructed petitioner to represent her matter before respondent No. 3 - Secretary, Uttarakhand Technical Education Board. It is further the case of petitioner that she has thereafter made representation on 24.06.2017 to Secretary, Uttarakhand Technical Education Board, which is pending before him. Grievance of the petitioner is that due to delay on the part of the Secretary in deciding her representation, petitioner is deprived of her valuable right, which she acquired by virtue of her superior merit.
24. Learned counsel for the petitioner confines his prayer and submits that the Secretary, Uttarakhand Technical Education Board be directed to take a decision on the representation of the petitioner within a specified time frame.
5. In view thereof, the writ petition is disposed of with a direction to respondent No. 3 - Secretary, Uttarakhand Technical Education Board, to consider petitioner's representation dated 24.06.2017 and decide the same, in accordance with law, by passing a reasoned and speaking order, within a period of six weeks from the date of production of certified copy of this order.
(Manoj K. Tiwari, J.) 05.07.2017 Aswal