ZAFFERULLAH AHMED Vs. STATE OF J & K

JUDGEMENT

(1.) The petitioner through the medium of the present petition has sought the writ in the nature of mandamus commanding the respondent No. 4 to allow the petitioner to continue to work as Computer Operator as per the approval of the respondent No. 3.

(2.) The brief facts giving rise to the filing of the present petition are that the petitioner came to be engaged as Computer Operator vide order No. 92 of 2010 dtd. 29/1/2010 on consolidated basis @ Rs.6000.00 per month in HRT Division Baglihar H.E. Project Chanderkote by the Chief Engineer, Baglihar Hydro Electric Project, Chanderkote and as per the stand of the petitioner, he is serving the Corporation to the best of his ability, which stands reflected in the service record maintained with the respondents.

(3.) The further case of the petitioner is that while he was posted in HRT Division BHP Chanderkote, he met with an accident when he was going to attend the office and was remained hospitalized for the injuries sustained in the said accident.