MASARAT JAN Vs. STATE AND ORS.

JUDGEMENT

(1.) Objections have not been filed. Petitioner was appointed as constable in Jammu and Kashmir Police Department vide Order dated 1st Nov., 1999. The judgment under review would show that the petitioner had pleaded in the writ petition that after joining the service, she received phone call from unknown persons, informing her that in case she joins the Police Department, she along with her family will be killed. The judgment under review would further reveal that because of the threat perception, the petitioner was compelled to submit her resignation.

(2.) The Court, while disposing of the writ petition on 9th Nov., 2010, directed the respondent No. 2 to look into the matter and take a compassionate view after taking into consideration the facts and circumstances detailed in the representation filed by the petitioner.

(3.) It is submitted that after the judgment dated 9th Nov., 2010, the respondents have passed an order, rejecting the claim of petitioner on the ground that she has resigned from the service.