WPSS/2027/2025
2026 Latest Caselaw 2904 UK

Uttarakhand High Court

WPSS/2027/2025 on 9 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                 2026:UHC:2571
              Office Notes,
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                               WPSS/2027/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Vinay Kumar, Advocate for the petitioner.

2. Ms. Mamta Bisht, Deputy Advocate General for the State of Uttarakhand / respondents.

3. Petitioner is transferred from Directorate of Ayurvedic and Unani Services, Dehradun to the Office of District Ayurvedic and Unani Officer, Dehradun, vide order dated 14.11.2025. Thus, feeling aggrieved, petitioner has filed this writ petition challenging the said transfer order.

4. It is contended that the transfer has been made on administrative ground, without there being any adverse material against the petitioner. It is further contended that due procedure has also not been followed in the matter.

5. Learned State Counsel points out that the allegation against the petitioner is that while serving as Junior Clerk in the office of District Ayurvedic and Unani Officer Nainital and Uttarkashi, he withdrew substantial amount from his GPF account, but made no entry of such withdrawal in the GPF account. It is contended that since the charge against the petitioner is serious, therefore, he cannot be posted in a sensitive post at the Directorate. It is further contended by learned State Counsel that petitioner's transfer has been effected as per his 2026:UHC:2571

conditions of service and he is liable to be transferred anywhere in the State, including in the office of District Ayurvedic and Unani Officer.

6. Learned counsel for the petitioner submits that certain observations have been made against the petitioner without completing the inquiry, which have civil consequences to the petitioner.

7. While declining to interfere with the impugned transfer order, this Court provides that the observation, if any, made against the petitioner in the impugned transfer order, shall not be treated as adverse, as it was made without affording any opportunity of hearing to him.

8. The writ petition is, accordingly, disposed of.

(Manoj Kumar Tiwari, J.) 09.04.2026 Navin NAVEEN

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

2.5.4.20=3be23325146e76a0642bdf4943fb9046f48 7df006da82a131bb4e4403d3c0a15,

CHANDRA postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819D A875643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.04.09 14:17:57 +05'30'