MAN MOHAN KRISHAN Vs. STATE OF J AND K

JUDGEMENT

(1.) This writ petition is filed for the grant of following reliefs :-

(2.) According to the petitioner, he was appointed as Draftsman vide an order dated 15.10.1994 issued by Director, Rural, Development Department, Talab Tillo, Jammu. He claims to have served at Poonch for one year and then was transferred to Doda where he was working for the last five years. He claims that vide Annexure-A, he was appointed as Draftsman. For ready reference, this order is extracted herein below :-

(3.) As per petitioner, there was no occasion muchless need for posting of Respondent No. 4, when former was working as Draftsman in the Rural Engineering Wing at Doda. Such adjustment is bound to result in petitioner's being disturbed and because man was available, i.e. petitioner, therefore, there was no question of outsider, i.e. Respondent No. 4 having been brought. Petitioner places reliance on some letters addressed by Respondent No. 3 for his regularisation. Thus according to him, action of respondents 1 to 3 cannot be sustained as it is aimed at depriving him and showing favour to Respondent No. 4. Similarly said Respondent No. 4 could not be called on deputation, because petitioner had earned a right of regularisation.