SHWETA MISHRA NEE OJHA Vs. STATE OF U P THRU SECY BAIC SHIKSHA & ORS
LAWS(ALL)-2018-1-206
HIGH COURT OF ALLAHABAD
Decided on January 30,2018

Shweta Mishra Nee Ojha Appellant
VERSUS
State Of U P Thru Secy Baic Shiksha And Ors Respondents

JUDGEMENT

Vivek Chaudhary, J. - (1.) The petitioner is an Assistant Teacher. She is presently posted at Primary School, Maithoura, Block-mehsi, District-Bahraich. Her husband is posted at Kanpur. She has made a representation for her transfer from Bahraich to Kanpur, where her husband is posted. A copy of her application dated 23-12-2017 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(2)(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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