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Judgment
Vipin Sanghi, CJ
1) The petitioner challenged his transfer from Irrigation Section, Rudrapur to PMGSY Irrigation Section, Rudraprayag, on the ground of discrimination.
2) When the matter was heard on the last date, Mr. Mainali had specifically pointed out the case of Sri Lalit Mohan Kashyap, whose name stands at Sl. No. 11 of the transfer list, to say that he had been posted at Irrigation Section Kashipur, even though he had rendered larger service in sugam area, and lesser service in durgam area, compared to the petitioner. Respondents were required to take instruction. They have reported instructions, according to which, on account of spouse policy, Sri Lalit Mohan Yashyap has been retained in Kashipur.
3) Looking to the fact that the petitioner had rendered 06 years 06 months and 20 days of durgam service, as opposed to 12 years 03 months and 12 days service in sugam area, we are not inclined to interfere with the impugned transfer, as it is a part of a larger exercise, involving 88 officers. Merely because the petitioner has rendered 01 years and 04 months service at his present posting at Rudrapur, is no reason to interfere with the said transfer.
4) The writ petition is, accordingly, dismissed.