Citation : 2021 Latest Caselaw 4787 UK
Judgement Date : 27 November, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 27TH DAY OF NOVEMBER, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
AND
HON'BLE SHRI JUSTICE NARAYAN SINGH DHANIK
Writ Petition (S/B) No.544 of 2021
BETWEEN:
Daya Lal. ....Petitioner
(By Mr. Yogesh Pant & Ms. Sangeeta Bhardwaj, Advocates)
AND:
Principal Chief Conservator
of Forest & others. ...Respondents
(By Mr. Tarun Lakhera, Brief Holder for the State of
Uttarakhand/respondents.)
This Writ Petition coming on for hearing this day,
Hon'ble Shri Justice Manoj Kumar Tiwari, J. delivered the
following Judgment:
JUDGEMENT
Petitioner is aggrieved by the order passed by Chief Conservator of Forests (Garhwal) dated 06.10.2021, whereby he has been transferred from Divisional Office, Uttarkashi to the office of Chief Conservator of Forests at Pauri. The post hold by the petitioner is Senior Administrative Officer.
2. According to the petitioner, by the impugned order, petitioner has been transferred for a short-while. According to him, petitioner and
his wife both are ailing, therefore, this short term transfer would cause problems for the petitioner.
3. Learned Brief Holder appearing for the respondents submits that petitioner has rushed to this Court without waiting for decision on his representation, which he made to Chief Conservator of Forests (Garhwal) at Pauri.
4. Having regard to the facts of the case, the Writ Petition is disposed of with a direction to Chief Conservator of Forests (Garhwal) at Pauri to consider petitioner's representation dated 08.10.2021 (Annexure-3 to the writ petition), as early as possible, but not later than four weeks from the date of production of certified copy of this order.
(MANOJ KUMAR TIWARI, J.)
(NARAYAN SINGH DHANIK, J.) Navin
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