ANIL KUMAR PRABHAKAR Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of this Letters Patent Appeal, writ petitioner-appellant has assailed the judgment of the learned Single Judge dated 15.05.2014 passed in SWP No. 662/2014, titled as Anil Kumar Prabhakar v. State of J&K and others, whereby writ petition of the writ petitioner-appellant has been dismissed having been found without merit. The brief resume of the case is that the writ petitioner-appellant and Respondent No. 4 on their promotion as Incharge Assistant Engineers (Civil) were adjusted in PHE Division Udhampur (Sub-Division, Ramnagar and PHE Sub-Division Doda West) by respondent No. 2 vide Order No. PHEJ/GE/33/E of 2014 dated 04.03.2014. On the same date, Respondent No. 2 issued a corrigendum vide Order No. PHEJ/GE/35/E of 2014 dated 04.03.2014 whereby place of posting of Respondent No. 4 was changed from PHE Division Doda (Sub-Division Doda West) to PHE Division Udhampur (Sub-Division Ramnagar) where the writ petitioner-appellant had been posted earlier. So far as the writ petitioner-appellant is concerned, he was posted in PHE Direction Office, Jammu.

(2.) It was this corrigendum, writ petitioner-appellant had challenged before the learned Single Judge through the medium of SWP No. 662/2014 inter alia on two grounds:-

(3.) Both these issues were considered by the learned Single Judge and the argument raised by learned counsel for the writ petitioner-appellant was rejected and consequently writ petition was dismissed vide judgment dated 15.05.2014.