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WPSB/147/2021
2021 Latest Caselaw 1307 UK

Citation : 2021 Latest Caselaw 1307 UK
Judgement Date : 5 April, 2021

Uttarakhand High Court
WPSB/147/2021 on 5 April, 2021
       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                             AND
         THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                 WRIT PETITON (S/B) No. 147 of 2021

                            5th APRIL, 2021

 Between:

 Narendra Singh                                          ...Petitioner

 and

 State of Uttarakhand & another                    ......Respondents

 Counsel       for      the : Mr. K.K. Tiwari, learned counsel.
 petitioner


 Counsel     for        the : Mr. N.S. Pundir, learned Deputy
 respondents                  Advocate General for the State.




 The Court made the following:

 JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)


              With the consent of both the learned counsel for

 the parties, this writ petition is being decided at the

 admission stage itself.


 2.           The petitioner is aggrieved by the promotion

 order dated 18.03.2021, issued by the learned Additional

 Chief Secretary Technical Education Department, the

 respondent No.1. The main grievance of the petitioner is

 that he is being transferred from Nainital to Government

 Rural Polytechnic Kapkot, Bageswar. Since, the petitioner
                                 2


was aggrieved by the said promotion/transfer order, he

has filed a representation on 20.03.2021.


3.          The learned counsel for the petitioner prays that

the respondent No.2, the Director Technical Education,

Uttarakhand, should be directed to decide the said

representation as expeditiously as possible.


4.          The learned counsel for the respondents has no

objection, if such a direction may be issued to the

respondent No.2.


5.          Therefore, this Court directs the respondent

No.2 to decide the petitioner's representation within a

period of two weeks from the date of submission of the

certified copy of this order.


6.          With these directions, the writ petition stands

disposed of.



                       _____________________________
                       RAGHVENDRA SINGH CHAUHAN, C.J.



                                    ___________________
                                    ALOK KUMAR VERMA, J.

Dt: 05th April, 2021 JKJ/Pant

 
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