RAKESH CHANDER Vs. STATE AND ORS.

JUDGEMENT

(1.) Through the medium of this petition, the petitioner is seeking quashment of Govt. Order No. 65 of 2017 dated 16.09.2017, issued by Conservator of Forests, East Circle, Jammu, respondent No. 3 herein, whereby petitioner has been transferred from Incharge Forest Check Post, Basohli Morh, Lakhanpur and attached with Block Officer, Machedi of Billawar Range.

(2.) The grievance, as projected by the petitioner in the present petition, is that within a period of just five months he has been transferred from Incharge Forest Check Post Basholi Morh, Lakhanpur and attached with Block Officer, Machedi of Billawar Range. It is averred that vide Order No. 8 of 2017 dated 17.04.2017 he was transferred from Incharge Forest Check Post, Samba to Incharge Forest Check Post, Basohli Morh. Further, it is averred that within a period of just five months he has again been transferred and attached with Block Officer, Machedi of Billawar Range vide Order No. 65 of 2017 dated 16.09.2017, impugned herein. Hence, the present writ petition.

(3.) Objections have been filed on behalf of respondents averring therein that after the issuance of impugned order, petitioner came to be relieved by the Range Officer from Forest Check Post, Basohli Morh vide the order issued under endorsement No. 3029/LR dated 18.09.2017 with a direction to him to join at his new place of posting in the Office of Blck Office, Machedi in Billawar Forest Range. It is further averred that the petitioner was absent prior to the issuance of order impugned dated 16.09.2017 and even after the issuance of relieving orders, he did join at his new place of posting. Further, it is averred that the Last Pay Certificate and Service Book of petitioner have also been dispatched to the Divisional Forest Officer, Billawar on 20.09.2017. It is also averred that petitioner is senior most Forest Guard as claimed by him.