VIJAY PAL SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ON 8th October, 2010, time was granted to the Additional Chief Standing Counsel for the State to file counter affidavit but no counter affidavit has been filed till date.

(2.) PETITIONER is working as Pariyojna Adhikari in District Soil Test Laboratory, Haldwani. By the impugned order dated 14.09.2010 the petitioner has been transferred from Haldwani to Chhoi, Block Ram Nagar as Chief Agriculture Officer.

(3.) HEARD learned counsel for the parties.