R.A. Sharma, J. - (1.) PETITIONER was appointed as Assistant Teacher in Primary School at Andhariakhal, Block Jairikhal, Kordwara, district Pauri Garhwal in 1983 and has been working since then. Grievance of the petitioner is that she has been harassed and molested by the officials and it has become difficult to continue to function as a teacher in the aforesaid school. Petitioner's further contention is that she has made representations in that connection for her transfer to some other place to various authorities but without result.
(2.) FROM the narration of the facts set out in the writ petition and from the perusal of the annexures annexed there to, prima facie it appear that petitioner is suffering hardship. Petitioner has further averred that she has exposed in the past and is being exposed even now to physical and mental torture causing her great injury. If a teacher is being harassed, it is the duty of the authorities to protect her from such harassment and if found necessary such a teacher may be transferred to some other place. This Court cannot under Article 226 of the Constitution of India order the transfer of a teacher from one place to another. However, in view of the peculiar facts and circumstances of this case, it would be proper that the petitioner should file representation before respondent No. 2 containing all her grievances. In case such a representation is filed along with a certified copy of this order, same shall be considered and decided by a speaking order within two weeks thereafter and order so passed shall be communicated to the petitioner within another week. With these observations, the writ petition is disposed of finally.;