WPSS/124/2021
2022 Latest Caselaw 2151 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSS No.123 of 2021
                                  WPSS No.124 of 2021
                                  WPSS No.127 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. C.K. Sharma, Advocate for the petitioner.

Mr. Sandeep Kumar, Standing Counsel for the State of Uttarakhand.

Heard learned counsel for the parties.

Since common questions of law and facts are involved in these writ petitions, therefore they were heard together and are being decided by a common judgment. However for sake of brevity, facts of Writ Petition (S/S) No.123 of 2021 are being considered and discussed.

Petitioners are serving as Teacher in Government Primary School, who were appointed in District Almora. On their request, they were attached in different Government Primary Schools in District Haridwar. The order of attachment passed in favour of the petitioners was cancelled by the Competent Authority, which is impugned in these writ petitions.

No interim order was passed in these writ petitions; although, writ petitions were filed in the year 2021. In the absence of any interim order, petitioners must have joined at Almora.

Learned counsel for the petitioners submits that petitioners may be permitted to make representation against cancellation of their attachment and Competent Authority be directed to take decision thereupon at the earliest.

Accordingly, the writ petitions are disposed of with liberty to petitioners to make representation(s) to Competent Authority, within ten days from today. If such representation(s) is made within the stipulated period, decision thereupon shall be taken within a period of eight weeks' from the date of receipt of representation alongwith certified copy of the order.

(Manoj Kumar Tiwari, J.) 18.07.2022 Arpan