MOHAMMAD AYOUB DAR Vs. STATE OF JK

JUDGEMENT

(1.) By this writ petition, the petitioner challenges and seeks quashment of the order bearing No. SFC/HO/ADM/19-285 dated 24.06.2019, for short impugned order in terms whereof he has been reverted to a lower post of Supervisor, on the grounds taken in the writ petition.

(2.) Briefly put the case of the petitioner is that he is working with the respondent-State Financial Corporation after having been appointed as Legal Assistant in the year 2000 and was later on promoted as Supervisor in the year 2012. Subsequent thereto the petitioner was further promoted as Assistant Manager in terms of Order No. SFC/HO/PS/26/18-792-96 dated 25.05.2018 and posted as District In-charge District office Leh.

(3.) Thereafter, the petitioner developed some health issues while being posted at Leh, therefore, addressed a representation to the respondents for his transfer to Srinagar and while such representation was pending consideration the case of the petitioner was referred to the Medical Board on 18th March, 2019 and without waiting for the Medical Report, the respondents placed the petitioner under suspension in terms of order dated 19th March, 2019. Subsequently, a charge sheet dated 26th April, 2019 came to be issued against the petitioner asking him to explain his position within a week's time. A detailed reply was filed by the petitioner to the charge sheet.