KHIMA NAND Vs. R.P. CHAMOLA & ORS.

JUDGEMENT

(1.) HEARD Sri C. D. Bahuguna, learned counsel. for the pe­titioner.

(2.) THE grievance of the learned counsel for the petitioner is that in compliance of transfer order dated 30.6.2001 passed by the D.I.O.S., Pithoragarh, he joined his posting on 10.7.2001 and he is continuously work­ing there. However, obstruction is be­ing created in the discharge of duties by him and salary is not being paid to him. It is found that he has made rep­resentation to the authority concerned on 24.8.2001, copy of which is en­closed as Annexure 4.

(3.) IN the meantime, status quo shall be maintained as to the place of his posting.