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High CourtsDivision Bench(2001) 02 AHC CK 0011

Sher Singh vs State of U.P. and Others

Allahabad High Court · Decided on 26 February 2001 · Citation: (2001) 2 AWC 992 : (2001) 1 UPLBEC 866

HON’BLE JUDGES
Onkareshwar Bhatt, J · Markandey Katju, J
CASE NUMBER
C.M.W.P. No. 7171 of 2001 & Civil Misc. Writ Petition No. 7171 of 2001

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Judgment

5 paragraphs · 248 words

Markandey Katju and Onkareshwar Bhatt, JJ.—The Petitioner has been transferred to Uttaranchal. Against the impugned transfer order, he made a representation on 12.1.2001 and he may make such other representation as advised and the same will be decided by the concerned authority within a month of production of the certified copy of this order.

2.

Till disposal of the representation, the impugned transfer order dated 11.1.2001 and the order dated 19.2.2001 shall remain stayed. The petition is disposed off.

3.

We would also like to recommend to the State Government that no State Government employee should be permanently posted to Uttaranchal against his wish. People living in the plains may have difficulty in adjusting to hill areas if they are permanently posted there against their wish, and some of them may even get mental depression, apart from other hardships.

4.

In our opinion, It would be advisable that if certain employees are required in Uttaranchal, then the U.P. State Government employees can be sent on deputation for one or two years to Uttaranchal and after that period, they should be brought back to (U.P.) and a fresh batch of State Government employees can be sent in their place. This process can go on for a few years, untill local recruitment is made.

5.

Hence, we recommend to the U.P. Government to reconsider its policy and consider our suggestion of not sending the employees from U.P. permanently to Uttaranchal against their wish but only on deputation for short periods.