LAWS(J&K)-1985-8-7

KHURSHID AHMED Vs. DIRECTOR FIRE SERVICES, SRINAGAR

Decided On August 12, 1985
Khurshid Ahmed Appellant
V/S
Director Fire Services, Srinagar Respondents

JUDGEMENT

(1.) IN C M. P., No. 1407 of 1985 filed in writ petition No. 239 of 1984 the following order was passed on 10th of August, 1985 -

(2.) ALONGWITH the petitioner King Bahadur Singh three other petitioners filed the writ petition mentioned above which is still pending disposal, for declaring some conditions in their appointment orders as invalid and inoperative and for other allied reliefs. The respondent Director Fire Services has placed a condition in their appointment order that they shall remain on probation until the completion of training course at Regional Training Centre, Srinagar and National Fire Service College, Nagpur, which according to them could not be done by him. Unless they passed such courses they could not get any promotion and not even increments. Their contention is that they could not go for the training unless they were deputed by the Director respondent No. 1 which according to them he has not prepared to do. They, therefore, filed a petition (CMP No. 963 of 1984) for directing the Director to depute them on the training. The following order came to be passed by Lord Chief Justice in the said CMP. -

(3.) THIS order appears to have not been complied with in the year 1984, However, the Director has pursued the matter with the concerned authorities, i e. the Director National Fire Service College Nagpur and Home Ministry of India for admitting the petitioners in the training course .They were not allegedly possession eight years experience as Divisional Fire Officers" Which could be relaxed by the Government of India. Finally in 1985 three of the; petitioners were admitted to the training course at National Fire Service College, Nagpur. They were accordingly deputed by the respondent for the said course. The present petitioner K. D Singh however, could not get admission in the said course alongwith his Colleagues. After some ¢time however, he too was granted admission and the Director respondent was asked by the Director National Fire Service College, Nagpur to depute him for the training,, by 31st July, 1985. The Director has not relieved him and hence this C.M.P. ; .. - -