HAR SINGH GUSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) IN both the above writ petitions the petitioners have challenged their transfer orders from one District Rural Development Agency (for short DRDA) to another.

(2.) HEARD learned counsel for the parties at length, and perused papers on record.

(3.) IN Writ Petition No. 1101 (S/S) of 2011, the facts are that writ petitioner Anil Kumar Jain was appointed as Investigator (Technical)/Assistant Engineer by District Magistrate/ Chairman DRDA, Hardwar, vide order dated 2.2.1990. In said appointment letter it is clearly mentioned that the services of the appointee (Anil Kumar Jain) are transferrable to any District within the State. He is aggrieved by the impugned order dated 11.7.2011, passed by respondent no. 2 Dy. Commissioner (Administration) Rural Development, Pauri Garhwal, whereby said writ petitioner has been tranferred from DRDA, Hardwar to DRDA Almora. This writ petitioner has challenged his transfer order inter alia also on the ground that his services are not transferrable from one DRDA to another. Both these writ petitions were being earlier heard by learned single judge.