MUFIDAH AKTHAR Vs. STATE OF JK

JUDGEMENT

(1.) In this petition, filed under Article 226 of the Constitution of India read with Sec. 103 of the State Constitution, the petitioner has assailed the validity of order bearing No. 1054 DSEK of 2018 dated 4th of August, 2018 issued by the Director, School Education, Kashmir/ respondent No.2, in terms whereof the petitioner has been placed under suspension and attached with Chief Education Officer, Anantnag as also order No. ZEO/B/1515/18 dated 9th of August, 2018, issued by the Headmaster, Government Middle School Punchpora, Marhama, Bijbehara/ respondent No.5 relieving the petitioner from her duties. A 'Writ of Mandamus' is also sought by the petitioner in the name of the respondents directing them to pay withheld salary to the petitioner from the month of 2018 onwards.

(2.) Heard the learned counsel for the petitioner, perused the pleadings on record and considered the matter.

(3.) Rule 31 (1) of the Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 provides as under: