Jammu & Kashmir High Court - Srinagar Bench
Shams Ud Din vs State Of J&K; And Others on 3 June, 2017
Author: Tashi Rabstan
Bench: Tashi Rabstan
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP no.1017/2017
MP no.01/2017
Caveat no.1675/2017
Date of order: 03.06.2017
Shamas ud din Vs State of J&K ors
Coram:
Hon'ble Mr Justice Tashi Rabstan, Judge
Appearing Counsel:
For Petitioner(s): Ms Saima Mehboob, Advocate
For Respondent(s): Mr Asif A Bhat, AAG
1. Petitioner is aggrieved of order no.145-DFCS&CAK of 2017 dated 20th May 2017, whereby he, amongst others, has been posted as TSO Keran, Kupwara, on the ground of petitioner having been suffering from various ailments.
2. Notice.
3. Mr Asif A Bhat, learned AAG, accept notice on behalf of respondents/caveator. Caveat discharged.
4. Learned counsel for petitioner states that petitioner is suffering from various ailments and he is not in a position to move to such a distant place, where medical facilities, according to petitioner, are not available. Learned counsel also states that though representation has been made by petitioner to respondents for revocation of his transfer, yet respondents have not considered the representation till date. Learned counsel for petitioner states that petitioner would feel contented if writ petition is disposed of by directing respondents to decide the representation of petitioner and till that time, the impugned order qua petitioner may not be acted upon. Learned counsel respondents is not averse to the suggestion made by learned counsel for petitioner.
5. Writ petition, in view of grounds urged coupled with submissions made by learned counsel for parties, is disposed of with a direction to respondents to consider and decide the representation contended to have been filed by petitioner, within a period of one week from today. Till then status quo as on date be maintained. Disposed of.
(Tashi Rabstan) Judge Srinagar June 03, 2017 Ajaz Ahmad