MUKESH SAINI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner was appointed as Junior Engineer in the year 2004 and was posted in the office of Assistant Director Jalagam, Tehri Garhwal. On 02.08.2010, the petitioner was transferred to District Haridwar. Thereafter, he was transferred within the same District from the office of Chief Agriculture Officer, Haridwar to the office of Agriculture and Soil Conservation, Roorkee.

(2.) It is contended by the learned counsel for the petitioner that in the year 2014-15, respondent no. 5 prepared the proposal for transfer of the petitioner. On the basis of the aforesaid proposal, the petitioner was transferred vide order dated 14.08.2014 from the office of Agriculture and Soil Conservation, Roorkee to the office of Agriculture and Soil Conservation, Pabo, District Pauri Garhwal. Against the said order, petitioner moved representations before the authority concerned for cancellation of transfer order on the ground of his family problems. On 09.09.2014, the Deputy Director, Agriculture, passed the order keeping in abeyance the transfer order of the petitioner. On 22.06.2015, the transfer order dated 14.08.2014 has been amended and petitioner has been transferred from the office of Agriculture and Soil Conservation, Roorkee District Hardiwar to the office of Agriculture and Soil Conservation, Vikas Nagar, District Dehradun. Against the said transfer order dated 22.06.2015, the present writ petition has been filed.

(3.) We have heard Mr. Virendra Singh Rawat, counsel for the petitioner, and Mr. S.S. Chauhan, Dy. Advocate General for the State.