NEHA MAMGAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Yogesh Pacholiya, learned Advocate for the petitioner, Mr. S.S. Chaudhary, learned Brief Holder for the State of Uttarakhand and Mr. Suyash Pant, learned Standing Counsel for the University, and, with their consent, the writ petition is disposed of at the stage of admission.

(2.) The petitioner was appointed as an Assistant Professor (Gynecology) in the respondent University, and was posted at Hardiwar by order dated 29.05.2018. She joined duty on 12.06.2018. A little more than a year thereafter, the petitioner was transferred, by proceedings dated 15.10.2019, to Dehradun. She was relieved from duty at Haridwar on 16.10.2019 and was directed to join duty at the main campus of the University at Harrawala, Dehradun on the same day.

(3.) The fourth respondent, who was working as an Assistant Professor (Gynecology) at Dehradun, was transferred, and posted in place of the petitioner at Haridwar by the very same proceedings dated 15.10.2019. However subsequently, by the impugned order dated 23.10.2019, the earlier order dated 15.10.2019 was amended and the transfer order of the fourth respondent from Dehradun to Haridwar was cancelled. The petitioner was, however, directed to remain attached at the main campus until further orders. Aggrieved thereby, the present writ petition.