WPSB/465/2021
2021 Latest Caselaw 4104 UK

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
         ON THE 8TH DAY OF OCTOBER, 2021
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
                               AND
     HON'BLE SHRI JUSTICE ALOK KUMAR VERMA

       WRIT PETITION (S/B) No. 465 of 2021


BETWEEN:

Dr. Kunwar Singh.                                ....Petitioner
       (By Mr. S.S. Yadav, Advocate)

AND:

State of Uttarakhand & others.                 ...Respondents
       (By Mr. C.S. Rawat, Chief Standing Counsel and Mr. J.C.
       Pandey, Standing Counsel for the State of Uttarakhand)


            This Writ Petition coming on for hearing this day,
       Hon'ble Shri Justice Manoj Kumar Tiwari, J. delivered the
       following Judgment:

                       JUDGEMENT

Petitioner is serving as Assistant Professor in a Government Degree College at Thatyud, Tehri Garhwal. According to him, his wife is serving at Dehradun in Doon Medical College and petitioner has made representation for his transfer to Dehradun on 29.06.2020; but, no decision has been taken on the said representation so far.

2. Learned Standing Counsel assures the Court that the Competent Authority shall look into the

representation of the petitioner and take appropriate decision, if already not taken, subject to availability of vacancy and other relevant aspects.

3. Having regard to the facts & circumstances of the case, the writ petition is disposed of with a direction to Competent Authority to consider and decide petitioner's representation, in accordance with law, as early as possible; but, not later than six months from the date of production of certified copy of the order alongwith copy of representation.

(ALOK KUMAR VERMA, J.)

(MANOJ KUMAR TIWARI, J.) Arpan