LAWS(UTN)-2024-9-22

MUKUL KUMAR AGRAWAL Vs. STATE OF UTTARAKHAND

Decided On September 02, 2024
Mukul Kumar Agrawal Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Heard.

(2.) Since common questions of law and facts are involved, hence these petitions have been taken up together and decided by this common judgment. For the sake of brevity, facts of WPSS No.1647 of 2018 alone are being considered.

(3.) By means of this petition, petitioner has impugned the transfer order dtd. 20/8/2024 (Annexure No.1 to the petition), whereby he has been transferred from Mobile Squad, Majhola to the office of ARTO, Tehri Garhwal. The transfer is mainly impugned by petitioner on the ground that according to the said order, he has been transferred on administrative grounds, but the petitioner has never been confronted with the complaint, if any, against him as prescribed under Sec. 18(4) of the provisions of the Uttarakahnd Annual transfer of Public Servants Act, 2017 {to be referred to as 'Act of 2017"}.