PARVEENA AKHTAR Vs. STATE OF J&K

JUDGEMENT

(1.) MR . G. Mustafa, GA, has entered appearance and taken notice on behalf of respondents. Admit,

(2.) ON the consensual submissions of the counsel for the parties, case is taken up for final disposal.

(3.) PETITIONER , who joined the office of Director, Technical Education of Staff as Workshop attendant in October 1992, on her promotion to junior Grade Instructor in the grade of 1200 - 2050 was on transfer, posted as junior Instructor Cutting & Tailoring I.T.I. Kargil, vide order dated 13.1.1998 of Director of Technical Education Srinagar for posting in any I.T.I in Kashmir Division (Annexure -B). Petitioner joined and reported in the Directorate of Technical Education in Kashmir Division, but, thereafter, she was not given any posting. Her salary was withheld. However, after filing SWP No. - 943/95, in which direction was issued for payment of salary to her (Annexure -c), she got her salary. Respondent No. 2, Director Technical Education, despite instructions to his Deputy Respondent No.3 ,to give petitioner posting (Annexure -d), the respondent has not given her posting , though Respondent No.3 passed instructions on 27 -5 -1995, asking the Superintendent, Industrial Training Institute Ganderbal, Respondent No.4, to draw petitionerâ„¢s salary against the post of Senior Instructor, while she was asked to attend I.T.I. Srinagar,( Annexure -E)