AYAZUDDIN Vs. SECRETARY, SECONDARY EDUCATION

JUDGEMENT

(1.) In this writ petition, the present petitioner has prayed for the following reliefs : -

(2.) The learned counsel for the petitioner submits that though the impugned order of transfer was passed on 31/12/2021, it was communicated to the petitioner after three months. He also drew the attention of this Court towards the provisions of Clause (d) of Sec. 3 of the Uttarakhand Annual Transfer for Public Servants Act, 2017 (hereinafter referred to as 'the Transfer Act', for brevity), wherein the word 'Serious Patient' has been defined, which includes a person having heart disease with Angioplasty done. It is also brought to our notice that the petitioner is covered under the provision of Sec. 7(d)(i) of the Transfer Act, as he is already 58 years old.

(3.) In this case, the petitioner has already made a representation to the State authorities, especially, the Secretary, Secondary Education, Government of Uttarakhand, Dehradun (as at Annexure-12 to the writ petition).