NIRMAL SINGH BASERA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Lalit Samant, learned counsel for the petitioner and Sri Vikas Pandey, learned Standing Counsel for the State Government and, with their consent, this writ petition is disposed of at the stage of admission.

(2.) The petitioner has questioned his transfer order dated 25.06.2019, and relieving order dated 08.07.2019, as arbitrary and illegal.

(3.) The petitioner was appointed as a Child Development Project Officer, through the Uttarakhand Public Service Commission, on 28.12.2017, and was posted at the Child Development Project, Barakot in Champawat district. He joined duty in the said post on 08.01.2018. He was, however, transferred from the remote area of Barakot, to an accessible area in District Bageshwar, by the impugned order of transfer.