NIRMALA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Hari Mohan Bhatia, learned counsel for the petitioner has taken instructions to press the present Writ Petition.

(2.) The petitioner, who is serving as Senior Administrative Officer, Prantiya Khand, Dehradun, has been transferred to Prantiya Khand, Bageshwar to serve as Senior Administrative Officer, which is being challenged before us.

(3.) The glaring facts of the case are that the petitioner has continuously served in accessible areas for the past more than 30 years, i.e. from the time even before the creation of the State of Uttarakhand, on the ground that her husband is also a government servant, and is serving at Dehradun.