DEEP JOSHI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Bhagwat Mehra, Advocate for the petitioner and Mr. H.M. Raturi, learned Standing counsel for the State of Uttarakhand.

(2.) The petitioner is a Junior Clerk in Medical and Health Services Uttarakhand in the office of Deputy Chief Medical Officer, Nainital. She has been transferred from district Nainital to district Champawat on administrative grounds, without assigning any reasons.

(3.) Learned counsel for the petitioner submitted that though the transfer on administrative ground is permissible but reasons must be recorded if the transfer has to be made on administrative ground in view of the Full Bench of this Court in the case of Smt. Damyanti Bisht Vs. State of Uttarakahand, 2008 2 UD 517 wherein it has been held that though transfers on administrative grounds are permissible but the authority concerned must assign the reasons. Relevant portion of the aforesaid judgment reads as under:-