GHULAM RASOOL BHAT Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) In this petition, filed under Article 226 of the Constitution of India, the petitioner has craved the indulgence of this Court in quashing the order bearing No. 258 of FCS and CAK of 2019 dated 10th of December, 2019, whereby the petitioner, while posted as Assistant Storekeeper in Mechanical Transport Section, has been ordered to report to Stationary section immediately for further duties.

(2.) The petitioner has questioned the order impugned, amongst other grounds, on the ground that the said arrangement is an outcome of premature transfer and in violation of the transfer policy of the Government of Jammu and Kashmir.

(3.) Heard the learned counsel for the petitioner, perused the documents on record and considered the matter.