FIRDOUS AHMAD BHAT Vs. STATE OF JK

JUDGEMENT

(1.) In an earlier round of litigation, the petitioner approached this Court through the medium of writ petition SWP No.443/2019, challenging order bearing No. 266-HME of 2019 dated 1st of Mach, 2019, whereby he was transferred as I/C BMO, Sogam, and posted as Medical Officer, SDH, Langate.

(2.) This Court, after hearing the learned counsel for the parties, in terms of judgment dated 8th of March, 2019, disposed of the said writ petition, relevant portion whereof reads thus:

(3.) A perusal of the order aforesaid, as passed by this Court, would reveal that the writ petition was disposed of without interfering with the order of transfer of the petitioner, but, at the same time, liberty was given to the petitioner to file a detailed representation before the competent authority seeking redressal of his grievances.