Ajaz Hussain vs State Of Jammu & Kashmir And Others

Sanjeev Kumar, J

The petitioner is aggrieved of Order No.22 SHL of 2019 dated 15.06.2019, whereby the petitioner, on promotion, has been posted as Flock

Inspector in AD Office, Nyoma. The petitioner claims that Nyoma is about 180 kilometers away from Leh and therefore, in view of the ailments

suffered by the petitioner, it would be at the cost of his life to join and work at Nyoma.

Learned counsel for the petitioner submits that the petitioner has made a representation to the District Sheep Husbandry Officer, Leh for

modification of the order of his posting so that he is posted at a place where it is convenient for him to perform his duties. The grievance of the

petitioner is that his representation has not been considered by respondent No.3.

Learned counsel appearing for the petitioner submits that the petitioner would feel satisfied, if this writ petition is disposed of at this stage by

directing respondent No.3 to consider the grievance of the petitioner, as projected by him in his representation, in light of his medical condition and

pass appropriate orders of his posting to some convenient place where he could perform his duties without risk to his life.

Keeping in view the submissions made by learned counsel for the petitioner and the relief prayed for in the writ petition, this writ petition along with

connected application is disposed of at this stage by directing respondent No.3 to consider the representation of the petitioner, if any filed, and pass

appropriate orders thereon, as may be warranted in law. The petitioner, if suffering from some serious ailment, be got examined by the Board of

Doctors to come to a right conclusion with regard to his health and posting. Let an appropriate decision in this regard be taken by respondent No.3

within a period of six weeks from the date of receipt of certified copy of this judgment.