SURESH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. S.S. Yadav, learned counsel for the petitioner and Mr. Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand.

(2.) The petitioner, an Associate Professor working in the Government Post Graduate Degree College, Uttarkashi has invoked the jurisdiction of this Court, under Article 226 of the Constitution of India, seeking a writ of certiorari to quash the decision of the respondent dated 21.06.2019; and a writ of mandamus commanding the respondents to reconsider his case, take a decision on the option given by the petitioner dated 13.05.2019, and post him at the Government Post Graduate College, Doiwala or the Government Post Graduate College, Rishikesh or the Government Post Graduate College, Dakpatthar or the Government Post Graduate College, Ramnagar.

(3.) This case has a chequered history. The petitioner has been working in the remote areas of the State of Uttarakhand for the past 22 years ever since 1997 when he was appointed as a Lecturer in the Government Degree College, Joshimath.