MOHD AKBAR TEELI Vs. STATE OF J&K

JUDGEMENT

(1.) THROUGH the medium of this writ petition the petitioners have claimed the relief in the nature of writ of certiorari to quash order No. 301 -DES of 2000 dated 10.5.2000 in so far as it relates to them. Writ in the nature of mandamus is also prayed prohibiting respondents 2 to 4 from relieving the petitioners from present postings.

(2.) THE factual matrix of the case in brief is that in terms of the impugned order, the petitioners have been transferred second time in the District of Leh and Kargil against the respective posts shown therein. Their grouse is that in terms of earlier orders bearing no. 167 -DES of 1987 dated 8.6.1987 (annexure -B) order No. 256 -DES of 1988 dated 18.6.1988 (Annexure -C) order No. 92 -DES of 1990 dated 14.6.90 (Annmexure -D) and order No. 189 -DES of 1993 dated 4.6.93 (Annexure -E) they gave the duties for full terms at their respective places of postings. That in terms of Govt. order No. 20 LA of 1999 dated 16.6.1999 they cannot be transferred on second time to Ladakh region (District Leh and Kargil). The impugned order is stated as discriminatory because officers from the cadre of the petitioners who are juniors to them in age and service have not been sent to Ladakh region even for the first time.

(3.) IN the objections filed by the respondents it is pleaded that petitioners have been transferred to Ladakh region after promoting them and their transfers are within the four corners of Govt. order No. 20 -LA of 1999 dated 16.6.99.