RAHUL KUMAR RAVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Suryakant Maithani, learned counsel for the petitioner and Mr. Bhupendra Singh Koranga, learned Brief Holder for the respondents.

(3.) Mr. Suryakant Maithani, learned counsel for the petitioner, submitted that the petitioner was appointed and joined as Junior Engineer Construction Division, PWD, Ukhimath on 11/9/2013. He has been serving since then in Ukhimath. Ukhimath falls under remote category. A list dtd. 22/4/2025 was prepared, wherein the petitioner was placed at serial no.1 because the petitioner had served the longest duration in remote area. A transfer list dtd. 10/6/2025 was issued. The petitioner was not transferred. However, Mr. Deepak Juyal, Ms. Laxmi Kant Sharma, Ms. Sonika Bartwal and Ms. Harita Gusain, who were placed at serial nos.2, 7, 9 and serial no.11 in the list dtd. 22/4/2025, are transferred to the accessible area. Therefore, the petitioner submitted a representation dtd. 12/6/2025. The said representation is still pending.