High CourtsDivision Bench

Prem Prakash vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 10 January 2023 · Citation: (2023) 01 UK CK 0050

HON’BLE JUDGES
Vipin Sanghi, CJ · Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/B) No. 711 Of 2022

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 169 words

Vipin Sanghi, CJ

1.

Issue notice. Learned counsel appears and accepts notice on behalf of the respondents.

2.

The limited grievance raised by the petitioner in the present writ petition is to seek a direction to respondent nos.1 and 2 to consider his case for transfer to a sugam area.

3.

The case of the petitioner is that he has been posted in remote areas as Principal, Government Degree College for 26 years of his service. That being the position, he could no longer be posted in a durgam area. Yet, he was lastly posted as Principal at Government Degree College, Bhikiyasain, Almora, which is again a posting in durgam area, in the year 2021.

4.

We dispose of this writ petition with a direction to respondent nos.1 and 2 to look into the grievance of the petitioner, and to pass a reasoned order within the next four weeks, on the basis of which, he next posting shall be made.

5.

Pending application, if any, also stands disposed of.