DEEPAK CHANDRA TEWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the order dtd. 22/11/2022, passed by respondent no.2, whereby the petitioner, who was posted as an Additional Assistant Engineer (Civil), National Highways Division, Haldwani, has been transferred to Construction Division, Public Works Department, Guptkashi.

(2.) The petitioner, admittedly, has rendered service in durgam area only for a period of about five years between 2013 to 2018. Thereafter, he was remained at Haldwani for over four years now. The challenge to the transfer has been made firstly, on the ground that the higher authorities have expressed the requirement of the petitioner at Haldwani in view of the ongoing projects.

(3.) We do not find merit in this submission. If the not for the officer, who is under transfer, to assess his need to serve at a particular place. Despite the recommendation to retain the petitioner, who has been serving at the same posting since 2018, he has been transferred, obviously, keeping in mind the need to avail of the petitioner's services within the organization at another location. We deprecate this practice of the officers under transfer obtaining recommendation letters, so as to avoid his/ her transfer. We, therefore, reject this ground to challenge the impugned transfer.