PUSHKAR LAL TAMTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Sandeep Tiwari, learned Advocate for the petitioner, Mr. B.S. Parihar, learned Standing Counsel for the State of Uttarakhand and Mr. Pradeep Hairiya, learned Advocate for respondent No.5, and, with their consent, the writ petition is disposed of at the stage of admission.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the order dated 22.06.2019 transferring him from Takula in District Almora, to Didihaat in District Pithoragarh; a writ of certiorari to quash the transfer order dated 22.06.2019 in so far as it relates to respondent No.5; and a writ of mandamus directing respondent No.2 to consider the case of the petitioner in the category of transfer on request.

(3.) Facts, to the limited extent necessary, are that the petitioner joined service as a Sub-Deputy Inspector of Schools in the erstwhile State of Uttar Pradesh on 08.07.1997. When he joined the service, Bageshwar formed part of District Almora and, consequently, the petitioner's home District was recorded, in his Service Register, as Almora. A few months after he joined service, Bageshwar District was carved out of District Almora on 15.09.1997. The petitioner claims that, while he is from District Bageshwar, his service records have not been suitably changed to indicate his home District as District Bageshwar; and his home District continues to be shown only as Almora.