LAWS(J&K)-2018-7-150

DR. AMRIT KAUR Vs. STATE AND ORS.

Decided On July 31, 2018
Dr. Amrit Kaur Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) Vide Government Order No.108-ASH of 2016 dated 20.10.2016, the petitioner, who was attached in the Directorate of Animal Husbandry Jammu, came to be transferred and posted as Incharge Lecturer, Stock Assistant Training Institute Jammu. Subsequently, one and half years thereafter, she was further posted in the Directorate of Animal Husbandry, Jammu vide Government Order No. 34-ASH of 2018 dated 23.02.2018. Pursuant to the joining of the petitioner in the Directorate of Animal Husbandry, Jammu, respondent No.2 detailed the petitioner to work in the Office of Principal Stock Assistant Training Institute, Jammu.

(2.) The grievance projected by the petitioner in this petition is that though she was never attached in the Directorate of Animal Husbandry, Jammu, yet by invoking Circular No.22-GAD of 2018 dated 06.07.2018, respondent No.3 vide his order dated 25.07.2018 relieved the petitioner with a direction to report to Chief Animal Husbandry Office, Rajouri for further duties. The said order dated 25.07.2018 passed by respondent No.3 has been challenged by the petitioner, inter alia, on the ground that respondent No.3 i.e Principal Stock Assistant Training Institute, Jammu has no jurisdiction to transfer and post her in the Office of Chief Animal Husbandry Officer, Rajouri and that the petitioner is superannuating within two months, as such, she should not have been shifted/distributed at the verge of her retirement.

(3.) Heard learned counsel for the petitioner and perused the record. As is evident from the orders of her transfer placed on record by the petitioner, the petitioner in the year 2016 was attached in the Directorate of Animal Husbandry, Jammu and was posted as In-charge Lecturer Stock Assistant Training Institute, Jammu. Subsequently, in the year 2018, she was recalled from Stock Assistant Training Institute, Jammu to the Directorate of Animal Husbandry Jammu and thereafter respondent No.2 vide his order dated 03.04.2018 detailed her to work in the Office of Principal Stock Assistant Training Institute, Jammu.