PAMEET SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard the learned counsel for both sides. Perused the writ pleadings and the record accompanying.

(2.) This writ petition originally came to be filed by two petitioners namely, Pameet Singh as the petitioner No. 1 and Royal Bakshi, as the petitioner No. 2, both feeling aggrieved in their respective way, of an Order No. 226 dtd. 13/2/2020 passed by the respondent No. 2-Mission Director National Health Mission (NHM), Govt. of UT of J&K in terms whereof the original place of posting of eleven persons serving as Programme Management Staff came to be changed to new places of posting falling in different districts purportedly contrary to the nature and purpose of their contractual engagement meant for discharge of duty in the parent district only.

(3.) The afore-named two petitioners figured at serial No. 5 (petitioner No. 2) and 9 (petitioner No. 1) of the said Order dtd. 13/2/2020. The petitioner No. 2-Royal Bakshi came to withdraw himself from the writ petition in terms of an order dtd. 8/10/2020 leaving the writ petition to be pursued only by the petitioner No. 1-Pameet Singh and, as such, this writ petition is now bearing sole petitioner said Pameet Singh and, accordingly, the reference of facts would be pertaining to the petitioner-Pameet Singh only.