SHABNAM NAZ Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The petitioner had approached this Court impugning the order of her transfer dated 31.08.2016, whereby she was transferred from GHSS Jullaka Mohalla, Jammu to CEO Poonch. She is working as Master in the Education Department.

(2.) While issuing notice on 23.09.2016, this Court passed the following order:-

(3.) The grounds of challenge are the health condition of the petitioner and certain threat perception received by her.