SWARN KANTA Vs. STATE & ORS

JUDGEMENT

(1.) The writ petition is of the year 2008. Notice in this case was issued on 22.10.2008, however, the same was admitted on 01.06.2010

(2.) Through the present writ petition, the petitioner seeks the following reliefs in the nature of:-

(3.) Learned senior counsel appearing for the petitioner states that the petitioner is a Teacher and by order dated 16.06.1999, she was transferred from Government Girls High School Bakshi Nagar, Jammu to Middle School, Malpur Doomi, (Kot Bhalwal). Thereafter, another order (Annexure-B) dated 25.06.1999 was issued by the Chief Education Officer, Jammu, whereby the petitioner was retained in Govt. High School Bakshi Nagar till further orders and she served in the said school with effect from 25.06.1999 to 27.06.2003. Thereafter, pursuant to Government order No.661-Edu of 2003 dated 21.06.003 and Chief Education Officer, Jammu's No. CEOJ/11410-581 dated 24.06.2003, the petitioner was relieved on 27.06.2003 from Govt. Girls High School Bakshi Nagar, Jammu and directed to report at Govt. High School, Arnia by an order (Annexure-D) dated 26.06.2003 issued by the Headmaster, Govt. Girls High School, Bakshi Nagar Jammu.