IQBAL BANO Vs. STATE OF J&K

JUDGEMENT

(1.) In the present writ petition, the petitioner seeks a writ of certiorari quashing the order No. 436-SMD of 2019 dated 10.07.2019 qua the petitioner figuring at Sr. No. 77 of District Kishtwar, issued by the State Mission Director, ICDS J&K, whereby the petitioner has been transferred from the office of Child Development Project Officer, Kishtwar to the office of Child Development Project Officer, Paddar. He seeks a further writ of mandamus commanding the respondents to allow the petitioner to discharge her duty as Supervisor in the Child Development Project Officer, Kishtwar, on account of his various ailments including heart patient, Ortho/Neurology and Opthamology.

(2.) It is contended that the petitioner was working as Supervisor in the office of CDPO, Kishtwar, who is suffering from various ailments and undergoing the treatment of Cardiologist at Super Specially Hospital, Jammu and Government Medical College, Jammu. The petitioner also approached the respondents with a request to modify the impugned order of transfer on medical grounds. The District Programme Officer, Kishtwar vide communication dated 22.07.2019 has also forwarded the representation of the petitioner to the State Mission Director, ICDS, J&K with request for continuation/ retention as Supervisor at CDPO Office Kishtwar on medical grounds, however, the case of the petitioner has not been considered till date, which forced the petitioner to file the present petition.

(3.) Notice, waived by Mr. Vishal Bharti, learned Dy. AG on behalf of the respondents.