NAZIR AHMAD GANAI Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER has questioned the Order No.7519 -22 dated 10th of July, 2008 passed by respondent No.2 on the ground that it came to be passed without jurisdiction and competence.

(2.) RESPONDENTS have filed reply. It is specifically averred that the order in question came to be passed in compliance and in continuation to the Government order No.379 -PW (R&B) of 2008 dated 20.06.2008 passed by respondent No.1. Further, it is stated that it is the prerogative of the Government to decide where the office is to be located. The said administrative and executive function cannot be questioned.

(3.) IT appears that Government in its wisdom issued order No.379 -PW(R&B) of 2008 dated 20.06.2008 with a view of accelerating the pace of work and completing the prestigious Narbal Tangmarg Road Project on time in the public interest and ordered that subject project be handed over to the Project Construction Division -I, Srinagar by Gulmarg Project Organisation. It is apt to reproduce the said order herein: -