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WPSS/1511/2024
2026 Latest Caselaw 814 UK

Citation : 2026 Latest Caselaw 814 UK
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/1511/2024 on 9 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                         2026:UHC:696
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/1511/2024
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Ankit Bisht, Advocate holding brief of Mr. Vinay Kumar, Advocate for the petitioner.

Mr. Rajeev Singh Bisht, Additional Chief Standing Counsel for the State.

2. Petitioner is serving as Lecturer (Political Science) in Government Inter College, Paatkot, Block Ramnagar, District Nainital. He has challenged Government Order dated 14.03.2024, whereby upper limit was prescribed for transfer to be made under Section 17(1)(b)(iv) of Transfer Act, 2017. Petitioner has also sought a writ of mandamus directing the competent authority to consider his claim for transfer from remote area to accessible area.

3. Mr. Ankit Bisht, learned counsel holding brief of Mr. Vinay Kumar, learned counsel appearing for petitioner submits that petitioner do not intend to press the writ petition and he submits that writ petition may be disposed of with liberty to petitioner to make representation to the competent authority regarding his transfer.

2026:UHC:696

4. Learned State Counsel submits that he has no objection if the writ petition is disposed of in terms of the prayer made by petitioner's counsel.

5. The writ petition is, accordingly, disposed of with liberty to petitioner to make representation to the competent authority. If he makes representation within 10 days from today along with certified copy of this order, decision thereupon shall be taken, as per law, within two months thereafter.

(Manoj Kumar Tiwari, J.) 09.02.2026 Mahinder/

MAHINDER SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA43D2B8F, cn=MAHINDER SINGH Date: 2026.02.09 17:35:56 +05'30'

 
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