ASHRAF MATTOO Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) The petitioner is substantively holding the post of Forester and has been placed as Incharge Range Officer in the respondent Department. In terms of order No. 123 of 2013 dated 21.05.2013 he was transferred which order was challenged in SWP no. 883/2013. The Court on 23.05.2013 stayed the impugned order till next date before the Bench. The respondent no. 2, thereafter, issued Order No. 327 of 2013 dated 23.10.2013 wherein it is provided that the petitioner shall continue to work as I/c Range Officer, Timber Range (U. F. Division, Srinagar). The petitioner was continued as Incharge Range Officer, Timber Range (U. F. Division, Srinagar). In view of the aforesaid order of respondent no.2, the first writ petition of the petitioner was rendered infructuous.

(2.) The respondent no. 2 issued Forest Order no. 49 of 2014 dated 10.02.2014 whereunder the petitioner, Incharge Range Officer, was transferred from Timber Range Urban Forest Division Srinagar and posted as Incharge, Range Officer, Agrostology Range, Srinagar vice Shri Tariq Ahmad Beigh, I/c Range Officer, impleaded respondent no. 6.

(3.) The petitioner challenged the aforesaid transfer order in SWP no. 208/2014. The Court on 11.02.2014 disposed of the writ petition by directing the respondents to have fresh look at the impugned transfer order in light of the averments made in the writ petition and annexures appended thereto. The respondents were directed to take decision within two weeks from the date copy of the order was served on them. It was also provided that till then the order impugned shall not be acted upon. The petitioner filed Contempt petition no. 64/2014 in which notice was issued on 19-2-2014 and respondents were directed to report compliance of the writ court order.