NEELAM DEVI Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners, who were working as Female Multipurpose Health Workers (FMPHWs) vide order dtd. 14/12/2018, issued by Chief Medical Officer, Reasi transferred and posted at new places of posting mentioned against each:-

(2.) Learned counsel for the petitioners stated that vide order No. 15/12/2018, issued by the Director Family Welfare, MCH and Immunization J&K, the aforementioned order of transfers of the petitioners was treated as null and void. The Block Development Officer, Pouni vide order dtd. 8/1/2019, while referring to the order of Director Family Welfare, MCH and Immunization J&K endorsed by the CMO Reasi issued an order treating the transfer of the petitioners 14/12/2018 as null and void. These orders treating the transfer of the petitioner as null and void has been assailed by the petitioners in this writ petition, and they have sought a direction to allow them to perform their duty in terms of order dtd. 14/12/2018. These orders are challenge on the following grounds:

(3.) The order of transfer has been treated as null and void, since the orders have been issued by the Director Family Welfare. Therefore, the respondents being subordinate authorities have issued the same.