VIPIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought the indulgence of this Court in the nature of mandamus commanding respondent No.2 for issuing a direction to take a decision on the representation dtd. 20/7/2024 (Annexure No.6 to the writ petition) and transfer him on the ground of request, as contemplated in Sec. 13(6) of the Transfer Act.

(3.) It is the case of the petitioner that the petitioner is presently posted as regular Foreman in Government ITI Paithani, District Pauri Garhwal. Petitioner is suffering from some heart disease, and, since, the Government ITI Paithani has closed down due to lack of students, he was adjusted in Government ITI Dugadda, District Pauri Garhwal. Petitioner is feeling difficulty even in serving at Government ITI Dugadda, therefore, he wants to him to be transferred at a suitable place particularly in District Haridwar.