SYED KHURSHEED AHMAD Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Impugned in this petition is Government Order No.202-PDD of 2019 dated 22.11.2019, whereby the petitioner, I/C Executive Engineer, has been transferred from ED-Ganderbal, KPDCL, and posted as I/C Executive Engineer (E), ED-Anantnag, KPDCL vice Mr. Mohammad Khalil Ahangar.

(2.) The impugned order has been challenged, primarily, on two counts, one that the petitioner came to be transferred and posted to Ganderbal, on 23rd of January, 2019 and, therefore, impugned order of transfer is premature and, second that the petitioner’s wife and son are suffering from different ailments and, therefore, he is required to attend them and by his posting in Anantnag, it would be difficult for him to do so.

(3.) Having heard learned counsel for the petitioner, I am of the view that the order impugned, which has been passed by the competent authority in the interest of administration, cannot be interfered with, particularly when there are no allegations of mala-fides against the respondents. Simply because petitioner has been prematurely transferred is no ground to interfere with the order of transfer passed by the competent authority in the interests of justice.