Sonam Saini vs State Of Uttarakhand & Others

Pankaj Purohit, J

By means of present writ petition, petitioner has sought the following reliefs:-

"(i) Issue, writ, order or direction in the nature of mandamus commanding and directing the respondent no.3 to grant NOC for transfer to the petitioner.

(ii) Issue, writ, order or direction in the nature of mandamus commanding and directing the respondent no.3 College to decide the application for NOC of the petitioner dated 02.09.2020, 21.08.2025 & 06.05.2026 (contained as Annexure no.6 to this writ petition)."

The grievance of the petitioner as canvassed in the writ petition is that petitioner is appointed as Lecturer (Maths) in Inter College, Khirkhet, District Almora, managed by respondent no.3. Petitioner made an application to respondent no.3 stating that a post is vacant in Inter College, Dhanauri, District Haridwar; therefore, she seeks to be transferred from Inter College, Khirkhet, Almora to Inter College, Dhanauri, District Haridwar.

Learned counsel for the petitioner submits that application of the petitioner is pending before respondent no.3 since 06.05.2026. He further submits that petitioner seeks transfer for the reason that she has suffered two miscarriages at Almora and, since there is a vacancy in Inter College, Dhanauri, Haridwar, she may be transferred there.

The innocuous prayer made by learned counsel for the petitioner is for a direction to decide the application dated 06.05.2026 by respondent no. 3 by a reasoned and speaking order within a stipulated time.

The prayer so made is innocuous, therefore, the same is not opposed by learned State Counsel.

Accordingly, writ petition is disposed of directing respondent no.3 to take a decision on the application of the petitioner dated 06.05.2026, annexure- 6 to the writ petition, by reasoned and speaking order, as early as possible, but not later than three months from the date of production of a certified copy of this order.

Pending application, if any, stands disposed of accordingly.