WPSS/1385/2025
2025 Latest Caselaw 2656 UK

Uttarakhand High Court

WPSS/1385/2025 on 21 August, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                          2025:UHC:7413
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/1385/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Deep Chandra Joshi, Advocate with Mr. Pankaj Semwal, Advocate for the petitioner.

Mr. N.S. Pundir, Deputy Advocate General for the State.

2. Petitioner is serving as Livestock Extension Officer in Government Animal Service Centre, Kalinagar, District Udham Singh Nagar. He was transferred to Animal Service Centre Dalkanya, District Nainital in public interest vide order dated 10.06.2025. Feeling aggrieved by his transfer, petitioner filed this writ petition.

3. Learned counsel for the petitioner submits that petitioner is a divorcee, therefore, he is protected by the provision contained in Section 13(6) of Uttarakhand Annual Transfer for Public Servants Act, 2017.

4. Learned State Counsel, however, submits that as per the judgment enclosed (Annexure-3 to the writ petition), decree of divorce was passed by Family Court, Udham Singh Nagar only on 28.05.2025. Whether that judgment was challenged before some higher forum or any interim order was passed against the said judgment, is not known.

2025:UHC:7413

5. Learned State Counsel further submits that petitioner has continuously served at Kalinagar for more than 11 years, therefore, he became due for transfer to a durgam place.

6. Since petitioner has served at Kalinagar for sufficient long period of time, therefore, this Court is not inclined to interfere in the matter. However, writ petition is disposed of by permitting the petitioner to make representation to the Additional Director, Animal Husbandary (respondent No. 2) in respect of his transfer. If he makes such representation within one week from today, decision thereupon shall be taken within four weeks thereafter.

7. Petitioner's joining at the transferee place shall abide by the outcome of the representation.

(Manoj Kumar Tiwari, J.) 21.08.2025 Mahinder/

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

MAHINDER SINGH UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1 a18b08923c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B 1BC9EA4BABA43D2B8F, cn=MAHINDER SINGH Date: 2025.08.23 16:02:18 +05'30' 2025:UHC:7413