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Judgment
Dr. Bhagwan Sahai, Member (A)
Present:- Mr. N D Qazi, counsel for the applicant and Mr. Hunar Gupta, D.A.G. for the respondents.
Heard both of them.
Mr. Qazi submits that the applicant was working as Conductress with the respondents in Officce of Tehsil Social Welfare Officer, Kishtwar but by order dated 25.06.2022 she was directed to work in the Office of Tehsil Social Welfare Officer, Paddar.
Mr. Qazi submmits that this order has been issued by an authority which is not competent to issue such transfer order of the applicant and there is no post of Conductress at Paddarr and the applicant has not completed the minimum tenure of her posting at Tehsil Officce, Kisthwar.
Mr. Gupta sub mits that the applicant had been posted only on temporary basis and her temporary posting has been withdrawn by the respondents now.
On consideration of the above submissions of the counsells for both the parties, this O.A. is disposed of at admission stage, without expressing any opinion on merits of the case, directing Respondent No. 2 – Director, Social Welfare Department, Jammu to consider a copy of thhis O.A. as representation of the applicantt as per provisions of relevant applicable rules and binding instructions on the suubject for posting of Conductress and decide it with a reasoned order within four weeeks from the date of receipt of a certified copy of this order and within one week thereaafter to communicate it to the applicant.
Till the represeentation of the applicant is decided, the appliccant should be retained at her present place of posting.
No costs.