INDER JEET Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) The writ petitioner challenges Government Order No. 31- RD & PD of 2014 dated 23.01.2014 whereby respondent No. 6 has been transferred and posted in place of the petitioner, i.e., AEE, REW Sub Division Vijaypur. In the said order it has been stated that respondent No. 6 has been posted against an available vacancy whereas Petitioner claims that he is working in the said place and there is no such vacancy available. Petitioner claims that under the garb of the impugned order, respondent Nos. 2 to 5 are compelling him to handover the charge to respondent No.6 which is not permissible as in the said Government order the petitioner has not been transferred to any other place from REW Sub Division Vijaypur and further prays that the respondents be directed not to disturb the present status of the Petitioner as AEE, REW Sub Division Vijaypur.

(2.) This Court showed indulgence by granting the interim order dated 28.01.2014 and stayed the Government Order NO. 31-RD & PR of 2014.

(3.) The writ petition is admitted. Post admission notice.