SUKHPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is a Police Constable. Vide order dtd. 7/12/2020, he was transferred from District Nainital to District Bageshwar. Challenging his transfer, petitioner has filed this writ petition.

(2.) A coordinate Bench of this Court, vide order dtd. 15/1/2021, stayed the effect and operation of the impugned transfer order. On the strength of the interim order, petitioner is still continuing in Nainital.

(3.) Learned Counsel for the petitioner contends that petitioner has been transferred on administrative ground although there was nothing adverse against him and the impugned order was passed without recording satisfaction that petitioner's transfer was warranted in view of attending facts and circumstances.