S ATTAR SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THIS petition has been filled under the following circumstances. An order annexure "E" has been passed by the Addl. Secretary to Government, Public Works Department. This order reads as under: "In the interest of Administration Sh. D.P. Khajuria, Assistant Executive Engineer (Mech.) presently posted in Mechanical Irrigation Construction Division Jammu is transferred and posted in Jammu Municipality against an available vacancy with immediate effect. By order of Government of Jammu and Kashmir".

(2.) THE aforementioned order was challenged by this writ petition. Petitioner submits that he is Assistant Engineer and his holding charge of Executive Engineer (Mech.) Jammu Municipality. According to the petitioner by passing Annexure "E" his chances of getting permanent post of Assistant Executive Engineer have been blocked.

(3.) IT is further stated that no employees can be sent to the Jammu Municipality until and unless Jammu Municipality is willing to have him. It is further stated that on 6th of December, 1997 Administrator of Municipality sent a communication to Com -missioner -cum -Secretary Power Works Department intimating that Sh. D. P. Khajuria be not allowed to join Jammu Municipality.