PAWAN NEHRU & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) This LPA is directed against judgment dated 27th Aug., 2015, passed by Honourable Single Bench dismissing SWP 2264/2015. It is in this backdrop that this Letters Patent Appeal (LPA) is filed.

(2.) The Appellants-writ petitioners called in question order No. 05-R&R of 2015 dated 10th Aug., 2015, passed by respondent No. 1. In terms of the said order, the Appellants - writ petitioners have been repatriated to their parent Departments with immediate effect.

(3.) The facts, as projected in the impugned judgment, would show that vide order dated 04th March, 2014, passed by respondent No.3, the Appellants - writ petitioners were transferred and posted as Zonal Officers in the vicinity of Jammu city. Further claim of the Appellants-writ petitioners in the writ petition was that with the re-organization of Revenue Department and creation of new zones and for, effectively, carrying out the relief and rehabilitation measures for kashmiri migrants, they were adjusted in the Relief and Rehabilitation Department. They were adjusted as Zonal Officers/Camp Commandants in the new zones in the vicinity of Jammu city in terms of order dated 12th Feb., 2015.