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WPSS/588/2026
2026 Latest Caselaw 1505 UK

Citation : 2026 Latest Caselaw 1505 UK
Judgement Date : 25 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/588/2026 on 25 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                  2026:UHC:1288
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/588/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Dushyant Mainali, learned counsel for the petitioner.

2. Mr. P.C. Bisht, learned Additional C.S.C. for the State of Uttarakhand.

3. Petitioner is serving as Assistant Block Development Officer in District Udham Singh Nagar. He was transferred from Block Khatima to Block Jaspur, vide order dated 30.01.2026 passed by District Magistrate, Udham Singh Nagar. Thus, feeling aggrieved, petitioner has approached this Court.

4. After arguing for a while, learned counsel for the petitioner submits that petitioner has made representation against his transfer, therefore, the Competent Authority be asked to take decision thereupon.

5. Learned State Counsel, however, submits that representation made by petitioner is to the Chief Development Officer, while the transfer order has been passed by District Magistrate. He, therefore, submits that petitioner should make representation to District Magistrate, Udham Singh Nagar.

5. Learned counsel for the petitioner submits the petitioner be permitted to make fresh representation against the impugned transfer to District Magistrate, Udham Singh Nagar.

2026:UHC:1288

6. The writ petition is, accordingly, disposed of with liberty to petitioner to make representation to District Magistrate, Udham Singh Nagar within ten days from today. If he makes representation within stipulated time, District Magistrate shall take decision thereupon, as per law, within four weeks thereafter.

(Manoj Kumar Tiwari, J) 25.02.2026 Aswal

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

NITI RAJ SINGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f980 2a3a08b08d1369512ea30f3, postalCode=263001,

ASWAL st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C 22DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.02.25 04:15:01 -08'00'

 
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