ANJU SUDAN Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) The instant Letters Patent appeal has been preferred against the judgment and order dated 30.05.2018 passed by the learned Single Judge in SWP No. 1099/2018.

(2.) Briefly stated, the material facts are as under:-

(3.) The petitioner/appellant herein was deployed in Primary School Chapper, Zone Dandesar vide order dated 12.05.2017.