Jammu & Kashmir High Court
Anita Sapru vs State Of J&K And Others on 28 February, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Sr. No. 11
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 1850/2018
CM No. 9330/2019
Anita Sapru .....Petitioner (s)
Through :- Mr. Sunil Sethi, Sr. Advocate with
Mr. Sumit Nayyar, Advocate.
V/s
State of J&K and others .....Respondent(s)
Through :- Mr. C. M. Koul, Sr. AAG.
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
The challenge in the present petition is to the order of transfer of the petitioner dated 28.08.2018 vide which she was transferred to the office of Deputy Director (Employment), Ramban against the available post of Statistical Officer. Vide order dated 12.09.2018, operation of the impugned order was stayed qua the petitioner. Since then the petitioner is continuing at her present place of posting in the office of Directorate of Economics and Statistics.
Though issue regarding transfer of the petitioner with reference to one Daleep Gupta against whom the petitioner was to exchange the place has been raised and further regarding office of Deputy Director (Employment), being not their at Ramban and further the non-availability of post of Statistical Officer, however, Mr. Sunil Sethi, learned Senior Counsel submitted that one and a half year have been passed after the impugned order of transfer has been 2 SWP No. 1850/2018 made. The respondents may reconsider the matter and issue fresh order of transfer of the petitioner wherever her services are required.
The learned counsel for the respondents submitted that fresh order of transfer shall be passed within a period of two weeks from the date of receipt of copy of the order.
The writ petition is disposed of accordingly.
(RAJESH BINDAL) JUDGE Jammu 28.02.2020 Raj kumar Whether the order is speaking: Yes/No. Whether the order is reportable:Yes/No. RAJ KUMAR 2020.03.04 19:30 I attest to the accuracy and integrity of this document