Citation : 2026 Latest Caselaw 2414 UK
Judgement Date : 25 March, 2026
2026:UHC:2115
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS 15/2026
Hon'ble Manoj Kumar Tiwari, J.
Mr. Niranjan Bhatt, Advocate, for the petitioner.
Mr. Narayan Datt, Standing Counsel, for the State.
(2) Petitioner was transferred on promotion. Since petitioner was not satisfied with the place of her transfer, she submitted a representation seeking posting at another institution of her choice. Petitioner's representation has been rejected. In this writ petition, petitioner has challenged the rejection order. (3) The reason assigned for rejecting petitioner's representation is that there is no vacancy available in the institution indicated by the petitioner in her representation. Learned Counsel for the petitioner submits that now a vacancy has arisen in the institution indicated by the petitioner, therefore she can be transferred there.
(4) This Court is not inclined to go into the issue raised by the petitioner. It is for the employer to decide where to post a particular employee. The employer has rejected petitioner's representation for valid reasons. Therefore, there is no scope for interference in the matter. Writ petition thus fails and is dismissed.
(Manoj Kumar Tiwari, J.) 25.3.2026 Pr PRABODH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aea
KUMAR b198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052D F6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.03.25 17:04:04 +05'30' 2026:UHC:2115
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