LAWS(UTN)-2022-1-68

SADHNA SAXENA Vs. STATE OF UTTARAKHAND

Decided On January 03, 2022
Sadhna Saxena Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) All the petitioners are serving in Collectorate Establishment in District Dehradun. Petitioner nos. 1 and 2 are serving as Chief Administrative Officer; while, petitioner nos. 3 and 4 are Senior Administrative Officer. Petitioners are aggrieved by their transfer vide order dtd. 24/12/2021.

(2.) Perusal of the impugned transfer order reveals that, in view of impending Assembly Elections, petitioners have been transferred.

(3.) Learned Standing Counsel points out that petitioners have been transferred in view of the directives issued by Election Commission of India to ensure purity of elections.