RAMESH KUMAR TIWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is serving as Computer Operator in the Office of Executive Engineer, Uttarakhand Jal Sansthan, Rudrapur. He is aggrieved by his transfer to Ranikhet vide order dtd. 14/12/2021.

(2.) According to the petitioner, his transfer is bad, as it is in violation of provisions contained in Uttarakhand Annual Transfer For Public Servant Act, 2017, particularly, Sec. 7(d) thereof.

(3.) Mr. Mani Kumar, learned counsel appearing for petitioner has also relied upon Government Order dtd. 24/5/2021, wherein it is provided that no transfer shall be made during the year 2020-21.