TRIVESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is a Junior Engineer. He was transferred from Roorkee to Kashipur. After being relieved from Roorkee, petitioner has joined at Kashipur.

(2.) In this writ petition, petitioner has challenged the transfer order as well as relieving order.

(3.) Since petitioner has already joined at Kashipur, thus, there is no scope for interference with the impugned transfer order.