NANDA BALLABH REKHARI Vs. DEPUTY DIRECTOR VETERINARY DEPARTMENT

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the respondent State.

(2.) BY means of this writ petition, the petitioner has challenged the order dated 29. 11. 2007, whereby the he has been transferred from Veterinary Hospital, Basot, District Almora to Veterinary Hospital, Garur, District Bageshwar.

(3.) BRIEF facts of the case are that vide order dated 09. 08. 2007, the petitioner was posted as Veterinary Pharmacist in Veterinary Hospital, Bhikiasen, Almora. It appears that the petitioner was earlier transferred from said place to Veterinary Hospital, Garur, District Bageshwar, which was challenged in Writ Petition No. 1443 (S/s) of 2007. The said writ petition was disposed on 01. 10. 2007, directing respondent No. 3 to decide the representation dated 21. 09. 2007, made by the petitioner. It appears that in pursuance of said order the petitioner was diverted from Veterinary Hospital, Garur to Veterinary Hospital, Basot (Almora) and as such, in fact, he was transferred from Bhikiasen to Basot (Almora) as he has not joined his duties at Garur, District Bageshwar.