LAWS(UTN)-2007-7-25

P.K. SHAH Vs. STATE OF UTTARAKHAND

Decided On July 02, 2007
Shri P.K. Shah Appellant
V/S
The State of Uttarakhand and others Respondents

JUDGEMENT

(1.) THEY are heard on admission.

(2.) PETITIONER P.K. Shah has filed this writ petition for the following reliefs:

(3.) Pankaj Purohit, the Learned Counsel for the Petitioner, vehemently argued that the impugned order of Petitioner's transfer is not sustainable as the Petitioner has been transferred within a period of 11/2 years of his joining at his present place of posting i.e. Haldwani and as such the transfer order, being violative of the transfer policy, is bad in law.