GIRDHARI LAL Vs. STATE

JUDGEMENT

(1.) Petitioner in this case was initially appointed on the recommendation of Divisional Level Board of the department of Technical Education as Junior Grade Instructor against the available post at ITI Reasi. Vide order No. 62 of 1990 dated 14.2.1990 he was transferred and posted against available post of Instrument Repairer at Government Polytechnic Jammu. Prior to it he was working as an Electrician Instructor (Junior Grade) ITI at R.S. Pora.

(2.) While the petitioner was posted at Government Polytechnic Jammu, he was ordered to be transferred somewhere in the year 1993 in the office of Deputy Director Technical Education Jammu for suitable posting. This order became subject matter of SWP No. 121/1994 wherein on 22.4.1994 interim order was passed allowing the petitioner to continue as Electrician Instructor (Junior Grade) in the Government Polytechnic Jammu, if not already relieved. This writ petition was disposed of vide order of this Court passed on 27.5.1998.

(3.) Further case of the petitioner is that he stood confirmed as Instrument Repairer vide order Annexure-D dated 23.5.1995 issued by the Principal, Government Polytechnic Jammu. Whether the Principal had any authority or competence to have passed the said order will be dealt with hereinafter.