Unknown vs State Of Uttarakhand & Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand & Others on 9 September, 2025

                                                          2025:UHC:7972-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

               Special Appeal No.231 of 2025
                        9th September, 2025


 Sandeep Goyal                                        ---Appellant

                                Versus

 State of Uttarakhand & Others                ---Respondents
 --------------------------------------------------------------
 Presence:-
 Mr. Navneet Kaushik, learned counsel for the appellant
 Mr. P.C. Bisht, learned Addl. C.S.C. for the State
 --------------------------------------------------------------
 JUDGMENT :

(per Mr. G. Narendar, C.J.)

1. Heard learned counsel for the appellant and the

learned Additional Chief Standing Counsel for the State.

2. Perused paragraph nos.5, 6, 7, 8, 9, 10 and 11

of the impugned judgment passed by the learned Single

Judge.

3. Petitioner has been serving in Haridwar for the

last three decades and has now been transferred out of

Haridwar to Dehradun. The claim that he being a senior

employee and compulsory transfer is prohibited has been

considered by the learned Single Judge. The prohibition

2025:UHC:7972-DB

is applicable only to the transfer of a senior employee

from an accessible area to a remote area. In the instant

case, the transfer is from one accessible area to another

accessible area. In that view, the prohibition canvassed

by the learned counsel for the appellant, is misplaced and

without substance.

4. The appeal, being devoid of merit, is

accordingly, rejected.

(G. NARENDAR, C. J.)

(SUBHASH UPADHYAY, J.)

Dated: 09.09.2025 R/SS