SONAULLAH RATHER Vs. JK SPL TRIBUNAL

JUDGEMENT

(1.) In terms of order dated 03-02-2005, forming annexure (P1) to the writ petition, the respondent No. 4 - Deputy Registrar, Cooperative Societies (Chairman Recruitment Institution Employees District Kupwara), passed the following order:

(2.) In terms of the order aforementioned, the petitioner was ordered to be transferred and posted as Manager S.S. Moori, Kalaroos, Kupwara. A reference was filed by the Elected Board through Secretary Sale & Supplies Society Moori, Kalaroos, Kupwara objecting to the transfer of the petitioner from Housing Society Sogam to Sale & Supplies Society Moori as Manager, before the Registrar Cooperative Societies.

(3.) The respondent No. 2 - Registrar Cooperative Societies, in terms of order dated 12-07-2007 stayed operation of the transfer order. However, the said order was vacated vide order 30-07-2007 subject to the condition that the petitioner, who was respondent in the reference before respondent No. 2, will furnish an undertaking stating therein that he will abide by the decision of the Court at the time of final disposal of the petition. The petition was finally disposed of on 18-10-2008 and the order of transfer dated 03-02-2005 was cancelled and status quo ante was restored.