HARISH CHANDRA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this writ application, the petitioner has prayed for a writ of certiorari quashing the impugned transfer order dtd. 20/12/2021, passed by the respondent No.1 (Annexure No.1 to the writ application).

(2.) Keeping in view the facts of the case, we propose to dispose of the writ application at the stage of fresh admission at the request of the learned counsel for the parties.

(3.) A supplementary-affidavit has been filed by the learned counsel for the petitioner. The same shall be taken on record. A copy of the same has already been served to the learned Chief Standing Counsel for the State.