BIBHA SINGH KUSHAWAHA Vs. U P BASIC EDUCATION BOARD, ALLAHABAD AND 3 OTHERS
LAWS(ALL)-2017-7-301
HIGH COURT OF ALLAHABAD
Decided on July 19,2017

Bibha Singh Kushawaha Appellant
VERSUS
U P Basic Education Board, Allahabad And 3 Others Respondents

JUDGEMENT

Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is an Assistant Teacher. She is presently posted at Junior Basic School, Umar Khan-Ka-Tola, Padrauna, District Kushinagar. Her husband is posted at Junior Basic School, Ekwari, Gadhwara, Ballia. Both the institutions are conducted and run by the U.P. Board of Basic Education (for short, "the Board"). She has made a representation for her transfer from Kushinagar to Ballia, where her husband is posted as Assistant Teacher. A copy of her application is on the record as annexure-4 to the writ petition.
(2.) Learned counsel for the petitioner submits that Uttar Pradesh Basic Education (Teachers) (Posting) Rules, 2008 deals with the posting and transfer of the teachers working in Junior Basic Schools and Senior Basic Schools run by the Board.
(3.) The Rule 8(d) of the Rules, 2008 provides that in normal circumstances the applications for inter-district transfers can be entertained of only those teachers who have completed five years of their posting, however, the exception is provided that an application of a female teacher for her transfer at the place of her husband or in-laws would be entertained.;


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