WPSS/2062/2025
2025 Latest Caselaw 5880 UK

Uttarakhand High Court

WPSS/2062/2025 on 1 December, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                  2025:UHC:10679
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS No. 2061 of 2025
                               With
                               WPSS No. 2062 of 2025
                               WPSS No. 2064 of 2025
                               WPSS No. 2065 of 2025
                               WPSS No. 2067 of 2025
                               WPSS No. 2068 of 2025
                               WPSS No. 2069 of 2025
                               WPSS No. 2072 of 2025
                               WPSS No. 2073 of 2025
                               WPSS No. 2074 of 2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Balvinder Singh, learned counsel for the petitioners.

2. Mr. Narayan Dutt, learned Standing Counsel for the State of Uttarakhand.

3. Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment. However, for the sake of brevity and convenience, facts of WPSS No. 2061 of 2025 alone are being considered and discussed.

4. Petitioner is serving as Assistant Teacher in a Government Primary School in Block Betalghat, District Nainital. According to her, she was appointed as Assistant Teacher in the year 2014 and ever since her appointment, she is serving in Block Betalghat, which is treated at ATI DURGAM. It is further contended that petitioner was promoted as Head Mistress, Government Primary School on 10.10.2022, but she was not transferred to any other Block, as per the practice.

5. It is contended that after serving at such long period at Betalghat, petitioner 2025:UHC:10679

has earned right to be considered for transfer to a SUGAM PLACE, which right, however, is not being considered.

6. Learned State Counsel points out that during the year 2025, no transfer could be made on account of interim order passed by Coordinate Bench of this Court. He, however, submits that petitioner's claim for transfer to a SUGAM place shall be considered, as per the provisions of Transfer Act during the next transfer season.

7. Be that as it may, since transfer of Government Servant is governed by Transfer Act and according to petitioners, they have earned a right to be transferred to a SUGAM place, therefore, the writ petitions are disposed of with a direction to the Competent Authority to consider petitioners' claim for transfer, as per provisions of the relevant legislation, within three months from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 01.12.2025 Aswal NITI RAJ SINGH

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

2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1

ASWAL 369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F461 0C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.12.01 04:21:34 -08'00' 2025:UHC:10679