INDER SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) Notice. Mr. S. S. Nanda, Sr. AAG waives notice on behalf of respondents.

(2.) Order passed by the Director, Urban Local Bodies, Jammu bearing No. DULBJ/2019/4191-98 dtd. 16/7/2019, whereby the petitioner has been transferred from MC, Bari Brahamana to MC, Hiranagar, is subject matter of challenge in this writ petition.

(3.) The petitioner assails the order impugned primarily on the ground that he is at the verge of his retirement and is only left with ten months' service. He claims that at the fag-end of his career, the respondents should not have passed the order impugned and shifted him to a far off place. Reliance in this behalf has been placed on the Division Bench judgment of this Court passed in the case of Tahira and ors vs. State and ors., 2003 (3) JKJ(HC) 345, wherein the Division Bench has observed that the employees nearing superannuation should be posted near their places of residence and should not be transferred.