RAMKRISHNA MAURYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present Writ Petition to assail the order dtd. 5/7/2022 issued by the respondent no. 2, whereby the petitioner has been posted to Uttarakhand Forest Training Institute, Haldwani.

(2.) The submission of the learned counsel for the petitioner is that he has only 10 months of service left, and he is a 'senior employee', as defined in Sec. 3(h) of the Uttarakhand Annual Transfer For Public Servants Act, 2017 (the Act), and, consequently, he cannot be transferred under Sec. 7(d)(i) of the said Act.

(3.) We have heard the learned counsels.