Uttarakhand High Court
WPSB/622/2024 on 12 March, 2026
Author: Pankaj Purohit
Bench: Manoj Kumar Tiwari, Pankaj Purohit
2026:UHC:1670-DB
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WPSB/622/2024
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Pankaj Purohit, J.
Mr. M.C. Pant, Advocate for the petitioner.
2. Mr. S.S. Chaudhary, Standing Counsel for the State of Uttarakhand/respondents.
3. Petitioner is serving as Principal in Government Polytechnic. Presently she is posted at Bhimtal, District Nainital. She made a representation seeking transfer to Dehradun, which has been rejected by the Secretary, Technical Education, Government of Uttarakhand, vide order dated 30.04.2024.
4. Learned counsel for the petitioner raised various submissions, which we are not inclined to consider at this stage, as law is well settled that transfer is an incidence of service and it is for the employer to decide where to post a particular employee. However, having regard to the submission made by learned counsel for the petitioner that petitioner has served at durgam places for sufficiently long period of time, she is permitted to make fresh representation to the competent authority, indicating ten places, as per order of preference, where she wants to be posted. If such representation is made within two weeks, decision thereupon shall be taken 2026:UHC:1670-DB before the next transfer season. The competent authority shall take independent decision on the representation, untrammelled by any observations, made in the impugned order.
5. The writ petition stands disposed of accordingly.
(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 12.03.2026 Navin NAVEEN Digitally signed by NAVEEN CHANDRA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a CHANDRA 131bb4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56 D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.12 17:56:08 +05'30'