High CourtsDivision Bench

Kamlesh Singh Bisht vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 11 November 2022 · Citation: (2022) 11 UK CK 0029

HON’BLE JUDGES
Vipin Sanghi, CJ · R.C. Khulbe, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (S/B) No. 623 Of 2022

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 199 words

Vipin Sanghi, CJ

1.

The petitioner has preferred the present writ petition assailing the transfer order dated 21.10.2022 issued by respondent No. 1, by which the petitioner has been transferred from the Office of the Additional Chief Officer, Zila Panchayat, District Udham Singh Nagar to the Office of the Additional Chief Officer, Zila Panchayat, District Nainital.

2.

Admittedly, the petitioner has served for more than five years in the Office of the Additional Chief Officer, Zila Panchayat, District Udham Singh Nagar. He was, therefore, due for transfer. His transfer to the Office of the Additional Chief Officer, Zila Panchayat, District Nainital, therefore, cannot be objected to. The grievance of the petitioner that the person, who has been transferred in his place in the Office of the Additional Chief Officer, Zila Panchayat, District Udham Singh Nagar, has rendered larger period of service in the said District, is neither here nor there. We are not concerned with the case of any other person. We are not aware about the facts of his case.

3.

We do not find any merit in the present petition, and the same is, accordingly, dismissed.

4.

In sequel thereto, pending application, if any, also stands dismissed.