(1.) Heard Mr. Shobhit Saharia, learned Advocate for the petitioner and Mr. Vikas Pande, learned Standing Counsel for the State of Uttarakhand and, with their consent, the writ petition is disposed of at the stage of admission.
(2.) The petitioner has been working in accessible areas in the State of Uttarakhand for a period of 19 years out of his total service of around 21 years. On the ground that he fulfilled the criteria, for compulsory transfers from accessible areas to remote areas, he was transferred to Gairsain in Chamoli District where he joined duty on 25.09.2019. Less then a year after his joining duty at his new place of posting, the petitioner now seeks transfer on medical grounds contending that his father suffers from blood cancer; and the only reason why he was not transferred, along with others, in September, 2019 was because of his inability to produce a valid certificate from the Medical Board certifying that his father suffered from such ailment.
(3.) The petitioner claims to have received the said certificate on 24.09.2019, and states that he would be forwarding it to the second respondent by Thursday i.e. 03.10.2019. While invoking the jurisdiction of this Court even before furnishing the required information to the competent authority, cannot be appreciated, the petitioner undoubtedly has the right to make a representation to the competent authority ventilating his grievance, if any, regarding his transfer for personal reasons or, as the Uttarakhand Annual Transfer For Public Servants Act, 2017 provides, for serious ailments including that of his father.