LAWS(UTN)-2013-8-41

MAM CHAND Vs. STATE OF UTTARAKHAND & OTHERS

Decided On August 29, 2013
MAM CHAND Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) THE petitioner is working as Gram Panchayat Vikas Adhikari in the Block Vikas Nagar, District Dehradun. By order dated 10.07.2013 he has been transferred from Vikas Nagar Block to Sahaspur Block by the Chief Development Officer, Dehradun on administrative ground, which is annexed as annexure No. 3 to the writ petition. Thereafter, vide order dated 29.07.2013 the above order was cancelled by the Chief Development Officer, Dehradun, which is annexed as annexure No. 4 to the writ petition. However, the same Officer i.e. Chief Development Officer, Dehradun has passed another order on 23.08.2013 whereby the petitioner has been transferred from Vikas Nagar Block to Kalsi Block on administrative ground. From the perusal of the record it transpires that three transfer orders have been passed. Moreover, in the above orders, particularly, in the impugned order dated 23.08.2013, no reason has been assigned for transferring the petitioner from Vikas Nagar Block to Kalsi Block. Learned counsel for the petitioner says that as per the Full Bench decision of this Court in Smt. Damyanti Bisht Vs State of Uttarakhand & others reported in : 2008 (2) U.D. 517 the transfer can be made on administrative ground and while doing so reason should be recorded, but in the present case no reason has been assigned by the Officer concerned.

(2.) ANOTHER plea has been taken by the petitioner is that the date of birth of the petitioner is 04.03.1954 and, therefore, he will reach the age of superannuation on 03.03.2014. He further contends that per the Government Order dated 20.05.2008 a Government employee, who has got less than two years of retirement, should not be normally transferred.