NEENA DEVI Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Petitioner has challenged impugned relieving order No. GMS/G/2019-20/26 dated 20.07.2019 issued by respondent No.4-Head Master, Government Middle School, Garn, Reasi, by virtue of which she has been relieved from Government Middle School, Garn, Reasi to Government High School, Manjikote for discharge of further duties.

(2.) The coordinate Bench of this Court on 29.07.2019, while considering the matter has put the respondents to notice and also stayed the impugned relieving order dated 20.07.2019.

(3.) Petitioner present in person before the Court submits that the impugned relieving order has been wrongly issued by respondent No.4 and the Chief Education Officer/Zonal Education Officer, Reasi (respondent Nos. 2&3) also admitted the mistake to the extent that the relieving order has been issued by respondent No.4 wrongly.