Dinesh Kumar vs State Of Uttarakhand And Others
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Uttarakhand High Court

Dinesh Kumar vs State Of Uttarakhand And Others on 5 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition No. 270 of 2025 (S/S)
Dinesh Kumar                                           ..........Petitioner

                                     Vs.

State of Uttarakhand and others                    ........ Respondents
Present :   Mr. D.S. Mehta and Ms. Nisha Bora, Advocates for the petitioner.
            Mr. Pradeep Hairiya, Standing Counsel for the State/respondents.



                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this writ petition is made to

the transfer order dated 15.02.2025 and relieving order

dated 20.02.2025.

2. Heard learned counsel for the parties and

perused the record.

3. The petitioner is working in Police Department.

By the impugned order, he has been transferred from

District Nainital to District Chamoli. In fact, the petitioner

is involved in NDPS cases. Therefore, he has been

transferred.

4. Learned counsel for the petitioner would

submit that from District Chamoli it would be very

difficult for the petitioner to attend the court's

proceedings and defend himself; it may effect his right to

fair trial. It is also argued that the petitioner has served

14 years in the hill area.

5. The petitioner is working in police department.

Discipline in every service is paramount, but in police, it

is expected a little more. There is nothing to show that the

transfer is mala fide or there is some statutory Rules that

have been violated. Therefore, this Court does not see any

reason to interfere in the instant petition. Accordingly, the

petition deserves to be dismissed at the stage of

admission itself.

6. The petition is dismissed in limine.

(Ravindra Maithani, J.) 05.03.2025 Sanjay