DEEPAK SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. M.C. Pant, learned counsel for the petitioner and Mr. Subhash Upadhyay, learned Brief Holder, for the respondents. By means of this petition the petitioner has sought the following relief- 1. To issue a writ, rule or direction in the nature of mandamus restraining the respondent nos. 1 and 2 to give effect the proposed transfer of the private respondent, pursuant to impugned letter dated 20-7-2010 and letter dated 1-9-2010 on the post of Accountant in MDDA Dehradun and further to direct the respondents 1 to 3 to maintain status quo in respect of the position and status held by the petitioner pursuant to the order dated 10-2-2009 and 12-6-2009 on the post of Accountant till the decision of the Public Services Tribunal after calling the entire record.

(2.) To issue writ, rule or direction in the nature of mandamus directing the respondent no.1 not to make any hurdle or hindrance on the working of the petitioner as discharging the duties of accountant pursuant to the order dated 10-2-2009 and 12-6-2009.

(3.) Issue any other writ, rule or direction, which this court may deem fit and proper in the circumstances of the case.