WPSS/1905/2024

Citation : 2026 Latest Caselaw 969 UK
Judgement Date : 12 February, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

WPSS/1905/2024 on 12 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                     2026:UHC:823
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/1905/2024
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Vinoda Nand Barthwal, learned counsel for the petitioner.

2. Mr. Narayan Dutt, learned Standing Counsel for the State of Uttarakhand.

3. Petitioner is serving as Senior Assistant in Rural Development Department. She was transferred from Block Kirti Nagar to the Office of District Development Officer, Tehri Garhwal, vide order dated 18.09.2024. Feeling aggrieved by her transfer, she filed this writ petition.

4. Coordinate Bench passed an interim order on 22.10.2024, and on the strength of which petitioner is still serving at Block Kirti Nagar.

5. Learned counsel for the petitioner submits that petitioner is due to retire in the month of October, 2027. He submits that as per Government Policy, Government Servant is not to be transferred at the fag end of his service career. He refers to certain provisions of Transfer Act, which exempt senior employee from compulsory transfer.

6. Learned State Counsel submits that if petitioner is aggrieved by her transfer at the fag end of her service career, then she can approach the Competent Authority by making a representation.

7. The writ petition is, accordingly, 2026:UHC:823 disposed of with liberty to petitioner to make representation to the Competent Authority, within two weeks from today. If petitioner makes representation within stipulated time, the same shall be decided by the Competent Authority, within eight weeks from the date of presentation of such representation along with certified copy of this order. 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 Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT SINGH OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08 b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF 4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL ASWAL Date: 2026.02.12 03:44:52 -08'00'