VIMLA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. S.S. Yadav, learned Counsel for the petitioner and Mr. B.S. Parihar, learned Standing Counsel for the Government of Uttarakhand/respondents.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the transfer order dtd. 25/6/2019, passed by respondent No.2; a writ of Mandamus directing respondent Nos. 1 to 5 to permit the petitioner to maintain status quo, ignoring the transfer order dtd. 25/6/2019; and for a writ of Mandamus directing respondent Nos. 1 to 5 permit the petitioner to work as an Associate Professor in the Government M.B.P.G. College, Haldwani, District Nainital.

(3.) The petitioner was earlier transferred from Ramnagar to Munsyari which she questioned by way of WPSB No. 423 of 2018 on the ground that her husband was posted at the Government Medical College Haldwani. A Division Bench of this Court, in its order in WPSB No. 423 of 2018 dtd. 19/9/2018, noted that the State Government had made the Transfer Act for transfer of public servants; and there was a clause therein that, as far as practicable, the couple should be kept at one place.