WPSS/1490/2019
2022 Latest Caselaw 1911 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. 1488 of 2019
                                  with
                                  WPSS No. 1490 of 2019
                                  WPSS No. 1504 of 2019
                                  Hon'ble Manoj Kumar Tiwari, J.

Ms. Sudha Tamta, Advocate, holding brief of Mr. Vinay Kumar, Advocate for the petitioners.

Mr. Narain Dutt, Brief Holder for the State of Uttarakhand.

Heard learned counsel for the parties.

Since common questions of law and fact are involved in these writ petitions, therefore are being taken up together and are being decided by this common judgment.

Petitioners in all these writ petitions are serving as Lecturer in Secondary Education Department of the State Government. In these writ petitions, they have challenged the transfer order dated 25.06.2019.

A Co-ordinate Bench of this Court passed an interim order on 03.07.2019, staying the effect and operation of the impugned transfer order. It is not in dispute that petitioners are still serving at the place where they served before their transfer, on the strength of stay order.

Petitioners have served for nearly three years on the strength of interim order therefore, this Court is not inclined to go into the question of validity of the impugned transfer order at this belated stage, in view of the fact that petitioners have completed normal duration of posting, pursuant to interim order.

Learned counsel appearing for petitioners also fairly submits that writ petitions have become infructuous, by efflux of time.

Accordingly, writ petitions are dismissed as infructuous.

(Manoj Kumar Tiwari, J.) 30.06.2022 Navin