Rakesh Kumar Saha vs District Magistrate Udham Singh Nagar & ...
2024 Latest Caselaw 335 UK

Uttarakhand High Court

Rakesh Kumar Saha vs District Magistrate Udham Singh Nagar & ... on 12 March, 2024

IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL


      HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                   AND
      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                   12TH MARCH, 2024

             SPECIAL APPEAL NO.54 of 2024



Rakesh Kumar Saha                                 ... Appellant

                              Versus

District Magistrate Udham Singh Nagar & Others

                                              ... Respondents



Counsel for the appellant     :   Mr. S.S. Yadav, learned counsel.


Counsel for the respondents   : Mr. B.S. Parihar, Standing Counsel
                                assisted by Ms. Rajni Supyal, Brief
                                Holder for the State.



JUDGMENT :

( per Ms. Ritu Bahri, C.J.)

Learned counsel for the respondent-State has informed the Court that with respect to the inter- district transfer, the District Magistrate is competent.

2. The main issue in this case is that whether the District Magistrate was competent enough to make inter-district transfer.

3. Learned counsel for the respondent-State informed that as per the instructions received from the District Magistrate office for inter-district transfer, District Magistrate is competent.

4. This issue can be taken up before the learned Single Bench.

5. The present special appeal stands disposed of.

6. List the writ petition on the date fixed.

RITU BAHRI, C J.

RAKESH THAPLIYAL, J.

Dt: 12th March, 2024 Nahid