TEJBAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Joshi, learned counsel for the petitioner and Mr. Pradeep Joshi, learned Standing Counsel for the State of Uttarakhand.

(2.) The petitioner herein has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the transfer order dated 31.08.2019; and a writ of mandamus directing the respondents to permit the petitioner to discharge duties in the post of District Supply Officer, Dehradun.

(3.) The petitioner's grievance in this writ petition is regarding his frequent transfer from one place to another during the last two years. It is not in dispute that the petitioner was transferred from Nainital to Almora on 05.07.2017 as a District Supply Officer. He was again transferred, from Almora to Nainital on 16.02.2018, to the very same post. Again, during the Annual Transfer Exercise, he was transferred from Nainital to Dehardun on 04.06.2019 on administrative grounds. He has now been transferred from Dehradun to Almora, on 31.08.2019, in public interest.