Citation : 2026 Latest Caselaw 1922 UK
Judgement Date : 13 March, 2026
2026:UHC:1707
Office Notes,
reports,
orders or
proceedings
SL. No. Date or directions COURT'S OR JUDGE'S ORDERS
and
Registrar's
order with
Signatures
WPSS/178/2026
Hon'ble Manoj Kumar Tiwari, J.
Mr. B.S. Koranga, Advocate for the petitioner. Mr. Pradeep Hariya, Standing Counsel for the State.
2. Petitioner is serving as pharmacist in medical department. He was transferred from Community Health Centre, Pokhri to Primary Health Centre, Rauta-Pokhri vide order dated 15.01.2026, passed by Chief Medical Officer, Chamoli. Thus feeling aggrieved, petitioner approached this Court challenging transfer order.
3. This Court is not inclined to interfere in the matter, as reportedly distance between Pokhri and Rauta-Pokhri is only about 19 km and petitioner's transfer was made in view of excessive work at Rauta- Pokhri where one vacancy is existing on the post of pharmacist.
4. The writ petition is, however, disposed of with liberty to petitioner to make representation regarding his transfer to some other place.
5. If petitioner makes such representation, competent authority shall take decision thereupon, as per law, within four weeks of its making.
(Manoj Kumar Tiwari, J.) 13.03.2026 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=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA43D2B8 F, cn=MAHINDER SINGH Date: 2026.03.13 17:49:37 +05'30' 2026:UHC:1707
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