ABDUL RASHID SHAH Vs. STATE AND ORS

JUDGEMENT

(1.) Vide Forest Order No.171 of 2016 dated 06.09.2016, the appellant, who was working as Forester, was placed as In-charge Range Officer, Veshu Range, Special Forest Division, Kulgam. While the appellant was performing his duties as Incharge, Range Officer, Veshu Range, respondent No.2 vide Forest Order No. 131 of 2018 dated 17.03.2018, transferred the appellant from Veshu Range and directed him to report to Conservator of Forest South Circle Bijbehara. It is by virtue of this order that one Bashir Ahmed Wani (respondent No.6) a Forester working in Anantnag Forest Division was transferred and posted in the Special Forest Division, Kulgam with a direction to look after the affairs of Veshu Range Special Forest Division, Kulgam in place of the appellant. Aggrieved, the appellant challenged the aforesaid order in SWP No. 648/2018.

(2.) The Writ Court, after considering the submissions made by the appellant, found the writ petition being devoid of merit and, thus, dismissed the same. The appellant is aggrieved of the order of the Writ Court dated 27.03.2018 and has come up before this Court by way of this appeal.

(3.) Learned counsel appearing for the appellant states that the order of the Writ Court is not sustainable as the Writ Court did not consider all the pleas taken by him to challenge the order of his transfer. He reiterated the grounds, which he had taken before the Writ Court, before us also.