WPSS/963/2022
2022 Latest Caselaw 1633 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                       COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPSS 963/2022
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. I.D. Paliwal, Advocate, for the petitioner.

Mr. Sushil Vashistha, Standing Counsel, for the State/respondents.

Petitioner was appointed as Gram Panchayat Vikas Adhikari in District Tehri Garhwal. Since Gram Panchayat Vikas Adhikari is a District Level Cadre and petitioner wants to be transferred to Haridwar, therefore, she made an application. Her application was referred by the Director, Panchayati Raj to State Government, and the State Government has granted necessary permission for change of cadre. Since the order passed by the State Government is not being implemented, petitioner has filed this writ petition seeking following relief:

"(i) Issue a writ, order of direction, in the nature of mandamus, commanding and directing the respondents no. 1 and 2 to issue a consequential order of transfer in relation to petitioner from District Tehri Garhwal to District Haridwar, granting approval to the recommendation and changing the cadre of the petitioner as per Section 17(2)(d) and 27 of the Transfer Act, 2017, pursuant to the order dated 1.12.2020 issued by the respondent no. 1 (contained as Annexure No. 9 to the writ petition)."

Learned Counsel for the petitioner submitted that identical issue has been decided by this Court in WPSS No. 711 of 2022. Therefore, he has prayed that this writ petition be also decided in terms of the said judgment and order dated 25.4.2022. Learned Standing Counsel for the State/respondents does not dispute the submission made by the learned Counsel for the petitioner.

Accordingly, this writ petition is disposed of in terms of the judgment and order dated 25.4.2022 passed in WPSS No. 711 of 2022 and the petitioner is directed to make representation to the competent authority, which shall take decision thereupon within four weeks from the date of receipt of representation along with a certified copy of this order.

(Manoj Kumar Tiwari, J.) 26.5.2022 Pr