SUDHANSHU GARG Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of the present writ petition, petitioner seeks following reliefs:

(2.) Petitioner is challenging the order dated 05.07.2018, whereby he has been transferred from Dehradun to Pauri. The said order has been passed by Additional Secretary, Transport Department, Government of Uttarakhand.

(3.) Petitioner is a Group 'A' Officer of the State Government, who is holding the post of Regional Transport Officer. He was earlier serving at Pauri and was transferred to District Dehradun vide order dated 09.10.2015, passed by Principal Secretary, Transport Department. By the same order, respondent no.4 was transferred from District Dehradun to Pauri. Thus, by the impugned transfer order, both of them have been transferred to their earlier place of posting.