DEEPAK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners were appointed as Lecturer in terms of Uttarakhand Special Subordinate (Lecturer Cadre) Service Rules, 2008 in different years. After serving in Government Inter College as Lecturer, they were transferred as Senior Lecturer in District Institute of Education and Training (DIET) in the same scale of pay. Now, they have been transferred from one DIET to another by means of order dtd. 10/7/2022. Feeling aggrieved by their transfer, petitioners have filed these writ petitions.

(2.) Since common questions of fact and law are involved in these petitions, therefore, they are clubbed together and are being heard and decided together. However, for the sake of brevity and convenience, facts of WPSS No.1381 of 2022 alone are being considered.

(3.) This writ petition has been filed by Dr. Deepak Kumar, seeking the following relief:-