UMESH CHANDRA BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present petitioner prays for a writ of Certiorari and also Mandamus quashing the transfer order dtd. 7/1/2022 issued by respondent no. 1, only with regard to the petitioner, whereby the petitioner has been transferred from Veterinary Hospital Roorkee, District Haridwar, to Veterinary Hospital Chailusain, Pauri and respondent no. 5 has been transferred from Veterinary Hospital Chailusain, Pauri to Veterinary Hospital Roorkee, District Haridwar.

(2.) The record reveals that the petitioner is working for the last four and half years in Roorkee and he has been transferred to Pauri i.e. accessible area to remote area.

(3.) The learned counsel for the petitioner submits that as per Sec. 7 of the Uttarakhand Annual Transfer for Public Servants Act, 2017 (hereinafter referred to as the Transfer Act, 2017) the transfer is bad. However, we take note of the exact words of the said Sec. which reads as follows:-