A MUMLA BIBI Vs. UOI

JUDGEMENT

(1.) THE petitioner is a Nursing Officer (Lt.Col.) in the Military Nursing Service of the Indian Army. Put in tabular form, location where petitioner served and the period is as under:-

(2.) IT is pleaded by the petitioner that in the year 2005- 07, posted at a high altitude i.e. Leh, due to extreme cold weather petitioner developed `hypomania' and as a result thereof was put in low medical category which required her not to be posted in a high altitude area or an insurgency troubled area.

(3.) AS per the petitioner she would attain the age of superannuation on 30.4.2013 and as per the transfer policy would be entitled to a last leg transfer posting at station of her choice in the last year of her service.