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Madan Lal vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 14 July 2023 · Citation: (2023) 07 UK CK 0092

HON’BLE JUDGES
Alok Kumar Verma, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/S) No. 1235 Of 2023
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Judgment

13 paragraphs · 347 words

Alok Kumar Verma, J

1.

Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

“(I). Issue a writ of certiorari to quash the impugned transfer order dated 26.06.2023 Annexure No. 01 of this Writ Petition, so far relates to the petitioner.

(II). Issue a writ, order or direction in the nature of mandamus directing the respondents that not to relieve the petitioner from Government Higher Secondary School, Govindpur, Sitarganj, District U.S. Nagar to G.I.C. Devithal, District- Almora.

(III). Issue any other or further writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case

(IV). Award the cost of writ petition to the petitioner.”

2.

Heard Mr. Suresh Chandra Bhatt, learned counsel for petitioner and Mr. P.C. Bisht, learned Additional Chief Standing Counsel for the State.

3.

Mr. P.C. Bisht, learned counsel for the State, has submitted that the petitioner can move a representation before the Director, Secondary, Dehradun. If the representation is filed by him, then, his representation will be decided within two weeks.

4.

Mr. Suresh Chandra Bhatt, learned counsel for the petitioner has sought one week’s period from today to move a representation before Director, Secondary, Dehradun.

5.

Mr. P.C. Bisht, learned counsel for the State, has further submitted that petitioner will not be relieved as per the terms of letter dated 10.07.2023, issued by the Director, Secondary, Dehradun till his representation is decided.

6.

With the consent of both the parties, present Writ Petition is disposed of with a direction that if representation is moved by the petitioner with a copy of this order within one week from today, the said representation shall be decided in accordance with law within two weeks from the date of receipt of the representation by Director, Secondary, Dehradun.

7.

It is clarified that this Court has not expressed any opinion as to the merit of the case.

8.

Let a certified copy of this order be supplied to learned counsel for petitioner, within 24 hrs, on payment of usual charges.