SALEEM-UR-REHMAN Vs. STATE

JUDGEMENT

(1.) The writ petition is admitted to hearing and on consensus of learned Counsel for parties taken up for final disposal.

(2.) On superannuation of Dr. Jasbir Singh, Director Health Services, Jammu on 30th September, 2010 and Dr. Kulbushan Pandotra, Director Family Welfare oh 31st October, 2010, the official Respondents as a stop-gap/ad hoc, arrangement have given the charge of Director Health Services, Jammu and Director Family Welfare to the Respondents 4 and 3 respectively. In case of Respondent No. 4, no formal order asking the Respondent No. 4 to hold the charge of Director Health Services, Jammu, appears to have been passed. The direction was conveyed by Respondent No. 2 telephonically as is evident from communication No. ES-3/2066 dated 30th September, 2010 addressed by Dr. Jasbir Singh, retiring Director Health Services, Jammu to the Respondent No. 2. However, as regards Respondent No. 3, a formal Government Order bearing No. 555-HME of 2010 dated 29th October, 2010 came to be issued, giving additional charge of Director, Family Welfare to the Respondents, in addition to his own duties as Director, Chitranjan Mobile Hospital, Srinagar.

(3.) The Petitioner, a member of Health and Family Welfare (Gazetted) Service, at present posted as Incharge Deputy Director, Schemes Kashmir is aggrieved of the aforesaid ad hoc/stop-gap arrangement for the following reasons;