WPSS/1357/2022
2022 Latest Caselaw 2934 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. 1614 of 2021
                                  with
                                  WPSS No. 1357 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Rajesh Joshi, Advocate for the petitioner.

Mr. V.S. Rawat, 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.

Petitioner was appointed as Lecturer (Hindi) by promotion in Education Department. After serving at different Schools/Government Inter Colleges, petitioner was lastly posted as Lecturer in Government Inter College, Patwadangar, District Nainital, where he served for about six years.

Petitioner filed WPSS No. 1614 of 2021 seeking a direction to the Competent Authority to count services rendered by him in Government Inter College, Chanfi between 23.08.1998 to 01.07.2002, as having been rendered at a Durgam place with a further direction to correct the information in the employees' portal, maintained by Education Department.

Petitioner, subsequently, filed WPSS No. 1357 of 2022, wherein he challenged the transfer order dated 10.07.2022, whereby he was transferred from Government Inter College, Patwadangar to Government Inter College, Mukteshwar.

Learned State Counsel has produced in Court an order passed by Director, Secondary Education, Uttarakhand on 09.09.2022, which is taken on record.

Perusal of the said order reveals that grievance raised by petitioner in both the writ petitions now stand redressed, inasmuch as, the employees detail regarding which petitioner filed WPSS No. 1614 of 2021, has been corrected, and service rendered by petitioner at Chanfi is treated as having been rendered at Durgam place.

In the last paragraph of the said order dated 09.09.2022, it is further provided that the order dated 10.07.2022, whereby petitioner was transferred from Patwadangar to Mukteshwar, has been cancelled.

In such view of the matter, both the writ petitions are disposed of in terms of order dated 09.09.2022.

(Manoj Kumar Tiwari, J.) 13.09.2022 Navin