P C PUNETHA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Sri J. C. Pandey learned counsel for the petitioner and Sri M.M. Ghildiyal, learned C.S.C.

(2.) On 1/08/2001, the petitioner was transferred to Ramnagar, whereas the incumbent holding the office, respondent No. 5 Dr. K. S. Mehra was transferred to Ranikhet. However, on March 16, 2002 immediately after six months the respondent No. 2 Director General, Medical Health and Family Welfare, Uttaranchal, Dehradun has brought back Dr. Mehra to Ramnagar and transferred the petitioner to Bhowali.

(3.) The petitioner has questioned the impugned order of transfer dated March 16, 2002 on the ground that he was at Ramnagar hardly for a period of six months. More pertinently, it is pointed out that Dr. K. S. Mehra was holding the post at Raninagar since June 26, 1986. He was continuously working there for a period of more than fifteen years. As such, within a span of six months reposting of Dr. Mehra at Ramnagar neither could be on good faith nor in the interest of administration.