Pradeep Kumar And Other vs Secretary Secondary Education Government Of Uttarakhand And Others

Vipin Sanghi, CJ

Issue notice.

Mr. S.S. Chaudhary, learned Brief Holder for the State, accepts notices for all the respondents.

The present appeal is directed against the order dated 12.07.2022 passed by the learned Single Judge in WPSS No.1296 of 2022 (Pradeep Kumar and others vs. Secretary, Secondary Education and others). The learned Single Judge has dismissed the writ petition since no transfer order had been issued in respect of the petitioners till that date.

The submission of learned counsel for the appellants is that the appellants only desired that their representation(s) be considered before any transfer order(s) is issued.

It is a matter of fact that no transfer order has been issued till date.

We, therefore, dispose of this appeal by directing the respondents to look into the representations made by the petitioners before taking a final decision on the appellants’ transfer.

We make it clear that we have not expressed any view on the merits of the appellants’ case.

The impugned order passed by the learned Single Judge stands modified to the aforesaid extent.

Pending application, if any, stands disposed of accordingly.