WPSS/1497/2024
2026 Latest Caselaw 898 UK

Uttarakhand High Court

WPSS/1497/2024 on 10 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                     2026:UHC:738
                    Office Notes,
                 reports, orders or
                   proceedings or
SL. No.   Date                                           COURT'S OR JUDGE'S ORDERS
                   directions and
                  Registrar's order
                  with Signatures
                                      WPSS/1497/2024
                                      Hon'ble Manoj Kumar Tiwari, J.

Ms. Seema Sah, Advocate for the petitioner. Mr. Pradeep Hairiya, Standing Counsel for the State.

Ms. Sangeeta Adhikari Patni, Advocate holding brief of Mr. N.S. Pundir, Advocate for the respondent.

is taken on record. Misc. Application (IA/2/2025) made therefor stands disposed of.

3. Petitioner is serving as Deputy General Manager in District Cooperative Bank. He was transferred from Uttarkashi to Chamoli vide order dated 30.07.2024. Feeling aggrieved by his transfer, petitioner filed this writ petition.

4. Coordinate Bench of this Court passed interim order on 07.08.2024 in favour of the petitioner, on the strength of which, he is still serving at the place where he was earlier posted.

5. Learned counsel for the petitioner submits that petitioner is due to retire in the month of July, 2027, therefore, he has less than 18 months to retire, therefore, petitioner's transfer at the fag end of his service is against the applicable policy. She has also drawn attention of this Court to Transfer Act, 2017.

2026:UHC:738

6. Ms. Sangeeta Adhikari Patni, learned counsel holding brief of Mr. N.S. Pundir, learned counsel appearing on behalf of respondent/bank, however, submits that provisions of Transfer Act are not attracted to employees of District Cooperative Bank, as petitioner is not a government servant. She, however, assures that if petitioner makes representation against his transfer to the competent authority, the competent authority shall look into the matter and take appropriate decision, as per law.

7. The writ petition is, accordingly, disposed of with liberty to petitioner to make representation to the competent authority. If he makes representation within two weeks from today, decision thereupon shall be taken, as per law, within six weeks thereafter.

8. For a period of eight weeks or till decision is taken, whichever is earlier, status quo, qua petitioner's posting shall be maintained.

(Manoj Kumar Tiwari, J.) 10.02.2026 Mahinder/