Uttarakhand High Court
WPSS--1869/2013 on 24 December, 2013
Author: Alok Singh
Bench: Alok Singh
WPSS No. 1869 of 2013 Hon'ble Alok Singh, J.
Mr. Yogesh Pacholia, Advocate for the petitioner.
Mr. Subhash Upadhyay, Standing Counsel for State of Uttarakhand.
Learned Standing Counsel for the State seeks and is granted eleven days' time to file counter affidavit specifically stating therein that as to whether IG, Headquarters is competent to transfer a Constable from range to another. He shall also place on record the relevant regulation, rule or direction authorising the officer to transfer a Constable from one range to another. He shall also state in the counter affidavit that what are the administrative grounds for transferring the petitioner from one range to another.
Learned counsel for the petitioner submits that petitioner has joined on the transfer posts subject to the final decision in the writ petition. Therefore, it is directed that writ petition shall not be deemed as infructuous, as joining of the petitioner shall be subject to the final decision in the writ petition.
(Alok Singh, J.) 24.12.2013 SKS