SAJJAD MIR Vs. STATE OF J & K

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that in terms of the order dtd. 13/3/2019, the petitioner has been relieved and directed to report to Assistant Commissioner Development, Poonch and to hand over the complete charge of Panchayat Chella Dhangri to one Javied Iqbal Secretary Panchyat with immediate effect.

(2.) Learned counsel for the petitioner further submits that the said relieving order has not been implemented till today because the petitioner is on leave. It is also contended that even otherwise the order impugned is bad in the eyes of law in view of passing of the model code of conduct order dtd. 11/3/2019 by the Election Commission of India, whereby the transfers of the Government employees have been banned, however, if any, transfer is required to be made, the same is subject to approval from the Election Commission, however, there is no such approval from the Election Commission, thus, the order impugned is illegal and according to him the same is required to be set aside.

(3.) Notice.