GOVARDHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the Office Order dtd. 25/7/2022, whereby he has been transferred to Minor Irrigation Division, Chamoli, on the vacant post of Executive Engineer with immediate effect in public interest.

(2.) The petitioner is presently serving as Executive Engineer at Minor Irrigation Division, Nainital, since 25/9/2019. Prior to joining the said post, he has served as Assistant Engineer at Haldwani.

(3.) The grievance raised by the petitioner, in the present petition, is that he has been posted to an inaccessible area, even though he had rendered, according to him, 23 years in inaccessible areas during the course of his service. The petitioner claims that he was exempted from being posted in a remote or inaccessible area by virtue of Sec. 7(d)(ii) of the Uttarakhand Annual Transfer for Public Servants Act, 2017 (for brevity hereinafter referred to as 'the Act') since he has done more than 10 years of service in remote areas.