ASHFAQ AHMED Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner is posted as Veterinary Pharmacist.

(2.) By virtue of the impugned order of transfer dated 10.06.2018 (Annexure-3 to the writ petition) where his name finds place at Serial No.13, the petitioner's services has been transferred from Government Veterinary Hospital, Kandakhal, Pauri Garhwal to Government Veterinary Hospital, Lakshar, Haridwar, under the compulsory transfer policy of Section 17 of the Transfer Act, in public interest.

(3.) The argument of learned counsel for the petitioner is that he has served in a Durgam area for a period of more than 18 years. His personal difficulty which he has expressed before this Court in writ petition is that he has his ailing mother to be taken care of and by transferring him to Lakshar, District Haridwar, which admittedly happens to be a Sugam Area, he would be deprived of performing his onerous duty towards his mother, who lives at Kandakhal, in District Pauri Garhwal.