WPSS/1740/2024

Citation : 2026 Latest Caselaw 968 UK
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/1740/2024 on 12 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                      2026:UHC:825
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                               WPSS/1740/2024
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Ms. Jyoti Raikwal, Advocate holding brief of Mr. Yogesh Pacholia, learned counsel for the petitioner.

2. Mr. Pradeep Hairiya, learned Standing Counsel for the State of Uttarakhand.

3. Petitioner is serving as Transport Tax Officer in Transport Department of the State. He was transferred from Mobile Squad Goverdhanpur, Haridwar to Mobile Squad, Majhola, Udham Singh Nagar, vide order dated 20.03.2024. Challenging his transfer, he filed this writ petition.

4. Coordinate Bench passed an interim order on 21.09.2024 and on the strength of which petitioner is still serving at Mobile Squad Goverdhanpur, Haridwar.

5. Admittedly, petitioner holds a transferable post and he is a State Employee, therefore, the State Government can very well transfer him in public interest or on administrative ground.

6. Learned State Counsel submits that petitioner transfer was made in the public interest, as his services were urgently needed at Majola. He submits that there is no ground made out in the writ petition regarding ill will or infraction of rules.

2026:UHC:825

7. Law is well settled that judicial interference with transfer order has to be minimal. No such ground has been made out by petitioner, which may warrant interference in the matter. However, having regard to the facts of the case, the writ petition is disposed of with liberty to petitioner to make representation to the Transport Commissioner. If he makes representation within two weeks from today, decision thereupon shall be taken within eight weeks thereafter. For a period of ten weeks or till decision is taken, whichever is earlier, status quo qua petitioner's posting shall be maintained.

(Manoj Kumar Tiwari, J) 12.02.2026 Aswal NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30 f3, postalCode=263001, st=UTTARAKHAND, ASWAL serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A5 8531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.02.12 03:46:26 -08'00' 2026:UHC:825