SURENDRA NATH Vs. STATE

JUDGEMENT

(1.) By means of this writ petition, moved under Article 226 of the Constitution of India, the petitioner has sought writ of certiorari quashing the transfer order dated 3.8.2010, and the order of relieving passed on 18.1.2011.

(2.) Heard learned Counsel for the parties.

(3.) Writ petitioner is an Assistant District Panchayat Raj Officer posted in Tehri, and by the aforesaid impugned orders dated 3.8.2010 and 18.1.2011, he has been transferred and relieved for Uttarkashi. The impugned order dated 3.8.2010 (copy Annexurre 1) shows that the said order was passed in the public interest by the authority concerned under Para 10 of the Transfer Policy of the year 2010. It further appears that on the request of the Chief Development Officer of Tehri Garhwal, relieving of the petitioner was deferred for sometime. Now, the writ petitioner has already been relieved vide order dated 18.1.2011 (copy Annexure 2).