RAMESH KUMAR SADHOO Vs. STATE OF J&K

JUDGEMENT

(1.) THE question that falls for consideration in these two Writ Petitions filed by Ramesh Kumar Sadhoo, an employee of the Animal/Sheep Husbandry Department of the State Government is as to whether or not the petitioner is entitled to work as Chief Executive Officer of the Jammu and Kashmir Milk Producer's Co-operative Limited, a Self-Reliant Cooperative Society constituted under the Jammu and Kashmir Self-Reliant Cooperatives Act, 1999. THE facts giving rise to these Petitions may, in brief, be stated thus:-

(2.) THE petitioner was deputed to the Jammu and Kashmir Milk Producer's Co-operative Limited, hereafter "the Society", vide Government Order No. 157-ASH of 2010 dated 15.11.2010. Finding that the Society was reluctant to accept his services in the Society, he approached this Court by Writ Petition SWP No. 542/2011 seeking directions to the State Government and the Society to ensure that he functioned as Chief Executive Officer of the Society and performed those duties which Mehraj-Ud-Din Peer, the earlier Government deputee was discharging in the Society. Restraint directions were also sought against the State Government not to depute any other Officer to the Society in his place.

(3.) THIS apart, the petitioner is stated not to possess requisite qualification to man the post of Chief Executive Officer. According to the Society, the Board has appointed Mr. Dinesh Choudhary as its Chief Executive Officer vide Order dated 09.05.2011 and the petitioner's Claim to function as Chief Executive Officer was, therefore, misconceived.