ZAINA AKHTER Vs. STATE

JUDGEMENT

(1.) The petitioner, in view of the pleadings of the writ petition and documents enclosed therewith, was constrained to leave the State. The material is placed on record to show that the family of the petitioner became victim of the militancy. Her father's residential house, where, she was living at Mattan, was damaged due to blast caused by the militants and case FIR. No. 78/1990 was registered at Police Station Anantnag.

(2.) The petitioner, in order to save her life, was compelled to leave the State.

(3.) The petitioner has placed on record copy of the Order No. 19 of 2011 dated 08th January, 2011, where under, one, Smt. Amina Qadir, Sr. Nurse, was permitted to resume duty and almost 14 years period of un-authorised absence was treated as dies-non.