RAMESH KUMAR TIWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was transferred from Rudrapur to Ranikhet, against which he filed writ petition. The writ petition was disposed of with a direction to Chief General Manager, Uttarakhand Jal Sansthan, to take decision on petitioner's representation.

(3.) In his representation, petitioner has invoked provisions contained in Uttarakhand Annual Transfer for Public Servants Act, 2017, for questioning the propriety of transfer order. Chief General Manager has rejected petitioner's representation by holding that Uttarakhand Annual Transfer for Public Servants Act, 2017 is not applicable to the employees of Uttarakhand Jal Sansthan.