RAMESH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Dated: 30th September, 2015 K.M. JOSEPH, C.J. (Oral) Petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows: Petitioner joined as a Copyist in 1981 at Collectorate, Tehri Garhwal. There were number of promotions. Finally, he was promoted as Senior Administrative Officer by order dated 28.08.2015. He was posted at Tehri. Respondent No. 4, who was also working at Tehri and got promoted, was posted at Chamoli. According to the petitioner, he joined as Senior Administrative Officer on 31.08.2015. It appears that respondent No. 4 submitted a representation before the Board of Revenue. Petitioner has a case that the original LPC of respondent No. 4 was sent to District Magistrate, Chamoli. Petitioner also made a representation on coming to know about the representation submitted by respondent No. 4. Thereafter, the impugned order was passed by which, modifying the order dated 28.08.2015, petitioner has now been transferred and posted at Chamoli in place of respondent No. 4 and respondent No. 4 is posted at Tehri, where the petitioner was originally posted.

(3.) At the admission stage itself, we have heard Mr. Paresh Tripathi, learned counsel appearing for the petitioner; Mr. N.S. Pundir, learned counsel, who appeared on behalf of respondent No. 4; and also the learned Standing Counsel for the State.