Citation : 2023 Latest Caselaw 2117 UK
Judgement Date : 7 August, 2023
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
AND
THE HON'BLE SRI JUSTICE RAKESH THAPLIYAL
WRIT PETITION (S/B) NO. 339 OF 2023
7TH AUGUST, 2023
Between:
Prem Pal Singh ...... Petitioner
and
State of Uttarakhand ...... Respondent
Counsel for the petitioner : Mr. Sagar Kothari, learned counsel
Counsel for the respondent : Mr. B.S. Parihar, learned Standing
Counsel with Ms. Puja Banga,
learned Brief Holder for the State
The Court made the following:
JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)
The petitioner has filed a supplementary
affidavit, as per which, the petitioner was serving in ad
hoc capacity till 13.02.2013. He was regularized as
Junior Engineer on 14.02.2013. His postings thereafter
show that he was practically always posted in Sugam
area, except from 30.06.2014 to 12.06.2015. That
apart, he has served at Dehradun, Mussoorie, Nainital,
Udham Singh Nagar, and again, at Dehradun.
2
2) The submission of learned counsel for the
petitioner is that the petitioner's wife survived bravely
during COVID-19 pandemic. The medical record placed
on record does not indicate that she has been certified,
as not being in a position to move to Chamoli with the
petitioner, where he has been posted.
3) We are, therefore, not inclined to interfere
with the petitioner's transfer order.
4) The writ petition is, accordingly, dismissed.
5) Stay Application (IA No. 01 of 2023) also
stands disposed of.
________________
VIPIN SANGHI, C.J.
________________
RAKESH THAPLIYAL, J.
Dt: 7th AUGUST, 2023 Negi
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