JAWAHAR LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Shakti Singh, learned counsel for the appellant and Mr. Vikas Pande, learned Standing Counsel for the State of Uttarakhand-respondents.

(2.) This appeal is preferred by the petitioner in WPSS No.2726 of 2019, aggrieved by the order passed by the learned Single Judge dated 11.12.2019 dismissing the Writ Petition. The petitioner invoked the jurisdiction of this Court seeking a writ of certiorari to question the transfer order dated 30.11.2019, passed by the 4th respondent, by which the petitioner was transferred from the Government Primary School, Kahnapur, Roorkee, District Haridwar to the Government Primary School, Paali, Dholadevi, District Almora; and a writ of mandamus directing the respondents not to transfer the petitioner from the present place of posting i.e. the Government Primary School, Kahnapur, Roorkee, District Haridwar.

(3.) Facts, to the limited extent necessary, are that the appellant-writ petitioner joined service in the post of Assistant Teacher at the Government Primary School Paali, Dholadevi, District Almora on 27.09.2008. He was relieved from District Almora to join duty in District Haridwar on 18.02.2017. The appellant-writ petitioner, an Assistant Teacher, held a post in the District Cadre and, since he was appointed in District Almora and was posted in a Government Primary School thereat on 27.09.2008, he belongs to cadre of Assistant Teachers in Almora District.