MADAN MOHAN Vs. REGISTRAR COOPERATIVE SOCIETY

JUDGEMENT

(1.) Petitioner has approached this Court challenging transfer order dated 30.06.2017 passed by the first respondent insofar as it relates to the petitioner. A further direction is sought to continue the petitioner at Udham Singh Nagar.

(2.) We heard Mr. M.S. Bisht, learned counsel for the petitioner and Mr. S.S. Chauhan, learned Deputy Advocate General appearing for the State.

(3.) After considering the matter, we are of the view that we should permit the petitioner to represent his grievance before the first respondent. We, accordingly, dispose of the writ petition as follows: