Uttarakhand High Court
WPSB/150/2022 on 1 November, 2022
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
AND
THE HON'BLE SRI JUSTICE S.K. MISHRA
WRIT PETITION (S/B) NO. 150 OF 2022
1st November, 2022
BETWEEN:
Dr. Rajeev Mohan Sharma .....Petitioner.
And
State of Uttarakhand & others ....Respondents.
Counsel for the Petitioner : Mr. Rajeev Mohan Sharma,
petitioner in-person.
Counsel for the Respondent No. 1 to 3 : Mr. K. N. Joshi, learned Deputy
Advocate General.
Counsel for the Respondent No.4 : Mr. Yogesh Pacholia, learned
counsel.
The Court made the following:
JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)
The present petition has been preferred by the
petitioner since he was aggrieved by the transfer of
Respondent No. 4 vide order dated 07.01.2022 to
Government Veterinary Hospital, Subhash Nagar, Dehradun
on the post held by him. The case of the petitioner is that his
young daughter died in her college premises. After
investigation, a case under Section 306 IPC was registered.
The petitioner has narrated that two Special Investigation
Teams were constituted to carry out the investigation.
Thereafter, the case was also handed over to the CBI. The
issue whether it is a case under Section 306 IPC, or 302 IPC
involving other students and administration of the college is
still pending consideration. With a view to enable the
petitioner to pursue the case, the respondent/administration
had initially passed an order on 24.11.2020, which reads as
follows:
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2. The petitioner is aggrieved since respondent no. 4
was transferred vide order dated 07.01.2022, and he was
instructed to occupy the post on which the petitioner was
attached at Government Veterinary Hospital, Subhash Nagar,
Dehradun. The case of the petitioner is that the respondent,
however, did not terminate his attachment on the said post.
The petitioner approached this Court by filing this writ
petition, wherein on 28.03.2022, this Court directed
maintenance of status quo, qua posting of the petitioner. The
effect and operation of the impugned order dated 07.01.2022
was stayed by this Court on 04.04.2022. That position
continues till date.
3. The submission of the learned counsel for the
respondents/State that since the petitioner cannot be allowed
to continue to remain attach to the same post indefinitely, the
respondent/State has revoked the attachment of the
petitioner vide order dated 9th May, 2022. However, the said
order is not given effect to in the light of the order passed by
this Court.
4. We have heard the learned counsels, including
learned counsel for respondent no.4.
5. Considering the fact that the petitioner is pursuing
a case relating to death of his young daughter, we permit the
State to post the petitioner on any other similar post within
District Dehradun. Any such order that may be issued, would
be given effect to after two months from today. The writ
petition stands disposed of with such observations.
(VIPIN SANGHI, C.J.)
(S.K.MISHRA, J.)
Dated: 1st November, 2022
NP/KKS
