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Judgment
Manoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
By means of this writ petition, petitioner has sought the following reliefs:-
(i) Issue a writ, order or direction in the nature of mandamus directing the respondent nos.1, 2 and 3 to transfer the respondent no.4 to 10 from District
Haridwar to another District as per law.
(ii) Issue a writ, order or direction in the nature of mandamus directing the respondent nos.1, 2 and 3 to decide representation dated 05.05.2020 of the
petitioner.
The relief sought in the writ petition is that as many as seven officers of Consolidation Department be transferred from District Haridwar to some
other district. It is not the case of the petitioner that she is herself an employee of Consolidation Department; what she says is that continuance of
private respondents is against the transfer policy of the State Government. In the humble opinion of this Court, such relief cannot be granted at the
behest of the petitioner.
Accordingly, writ petition fails and is dismissed. No order as to costs.
Pending application, if any, stands disposed of accordingly.