Uttarakhand High Court
Unknown vs State Of Uttarakhand And on 12 June, 2025
2025:UHC:4942-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE ALOK MAHRA
WRIT PETITION (S/B) No. 220 OF 2025
12th June, 2025
Udai Raj Singh ...... Petitioner
Versus
State of Uttarakhand and
and Another ...... Respondents
Presence:-
Mr. M.C. Pant, learned counsel for the petitioner.
Mr. B.S. Parihar, learned Additional Chief Standing Counsel for the State.
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JUDGMENT:
(per Hon'ble Justice Sri Alok Mahra)
By means of this writ petition, petitioner has sought
the following reliefs:-
"(i) To issue a writ, order or direction in the nature of
mandamus by directing the respondent to consider case of the
petitioner for transfer to her own request in view of the facts
highlight representation dated 16.05.2025 as contained to
annexure no. 2, keeping in view the facts highlighted in the
body of the petition.
(ii) Issue any writ, rule or direction in the nature of
mandamus by direction to the consider the categorization the
Sugam/Durgam places specifically for ITI Almora keeping in
view the fact highlighted in the body of the petition."
2. The brief facts of the case, in a nutshell, are that
petitioner was appointed on the post of Principal Class II
and was posted at ITI Tapowan, District Chamoli in the
2025:UHC:4942-DB
year 2008. The case of the petitioner is that in his service
of 16 years, he has served for more than a decade in
Durgam places. The petitioner is presently posted as
Principal, ITI, Almora. Petitioner has submitted
representation seeking his transfer on request to a Sugam
place for reason that his elder son is suffering from
stomach ache due to gall bladder stone for the last two
years and he is also having skin allergy for the last three
months; his younger son is suffering from sinus and nose
disease for the last three years and, his wife had a
hysterectomy (uterus removal) operation for fibroids three
years ago and besides this, petitioner himself is suffering
from cervical spondylitis. On this basis, he has moved a
representation dated 16.05.2025 alongwith the medical
prescription before the respondent no. 1 and has prayed
that his representation may be considered
sympathetically.
3. Without going into the merits of the case, since the
prayer of the petitioner is innocuous, therefore, is worth
accepting.
4. Accordingly, the writ petition is disposed of with a
direction to the Secretary, Skill Development and
Employment Department, Government of Uttarakhand to
consider and decide petitioner's representation dated
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16.05.2025, in accordance with law, by passing a
speaking and reasoned order, as early as possible,
preferably within a period of four weeks from the date of
production of certified copy of this order along with copy
of representation.
________________
G. NARENDAR, C.J.
____________
ALOK MAHRA, J.
Dt: 12th June, 2025
Ujjwal
