NISCHAY KUMAR JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondents to consider the case of the petitioners for transfer in the present Annual Transfer Session 2022-23 from Remote area to Accessible area under the provisions of the Annual Transfer Act, 2017 and in view of the decision of the Committee, constituted under Sec. 27 of the Transfer Act, 2017.

(2.) Heard Mr. Vinay Kumar, learned counsel for the petitioners and Mr. P.C. Bisht, learned Additional Chief Standing Counsel for the State.

(3.) Mr. Vinay Kumar, Advocate submitted that the petitioners have completed more than 15 years of service in remote area, therefore, they are eligible to be transferred under compulsory transfer from remote to accessible area.