MOHD. ASGAR Vs. STATE OF J & K

JUDGEMENT

(1.) The short grievance, as projected by the petitioner in this petition, is that his original service book has been seized by the Vigilance Organization in connection with FIR No. 30/2015 registered with Police Station, Vigilance Organization, Jammu under Section 5(1)(d) read with Section 5(2) of the J&K Prevention of Corruption Act, 2006 etc. It is submitted that the petitioner is serving in Education department as Teacher and he has also not been released the annual increments right from the year 2016 because of non-availability of his service book. It is also submitted that even other service benefits like arrears and salary has not been given due to the aforesaid reason. It is submitted that the petitioner has already approached the respondents time and again but no action has been taken by the respondents.

(2.) Having heard learned counsel for the petitioner and perused the record, I proposes to dispose of this petition, at this stage, by providing that the Senior Superintendent of Police, Vigilance Organization, Jammu shall transmit the original service book of the petitioner to the Chief Education Officer, Rajouri after retaining the scanned/Xerox copy of the same in its record with further stipulation that the Chief Education Officer, Rajouri after doing the needful, as may be required, shall return the same to the SSP, Vigilance Organization, Jammu.

(3.) Ordered accordingly.