TASKEEN AHMED Vs. STATE OF J & K

JUDGEMENT

(1.) The short grievance projected by the petitioner in this petition is that he was engaged as Data Entry Operator and posted in District Hospital, Kishtwar. Later on, he was shifted to the office of Block Medical Officer, Chhatroo somewhere in the year, 2017. The Chief Medical Officer, Kishtwar vide his order dtd. 12/10/2017 directed the petitioner to report to his original place of posting, i.e. DEIC, District Hospital, Kishtwar and another Data Entry Operator, Mrs. Usha Rani, respondent No. 7 was asked to report back to Block Chhatroo vide order dtd. 10/7/2018 issued by Chief Medical Officer, Kishtwar. Reliance in this regard is placed on the communications of Chief Medical Officer, Kishtwar dtd. 12/10/2017 and 10/7/2018 and the latest on the subject issued by the Chief Medical Officer vide his No. CMO/K/NHM/1336-37 dtd. 8/3/2019, whereby request has been made to respondent No. 6 to place the petitioner in District Hospital, Kishtwar and respondent No. 7 in Block Chhatroo.

(2.) The grievance of the petitioner, however, is that despite there being clear direction from the Chief Medical Officer, Kishtwar, respondent No. 6 is not acting in the matter and the petitioner, despite orders passed by the Chief Medical Officer concerned from time to time, has not been relieved from Block Chhatroo.

(3.) Heard learned counsel for the petitioner and perused the record.