MASOODA RASHID AND ORS. Vs. STATE OF J AND K AND ORS.
LAWS(SC)-2003-10-113
SUPREME COURT OF INDIA
Decided on October 28,2003

Masooda Rashid Appellant
VERSUS
State of J and K and Ors. Respondents

JUDGEMENT

- (1.) IN rest of all the matters : Heard the learned counsel on either side.
(2.) PURSUANT to the earlier direction, report has been filed by the Security Coordination Committee. In the case of three teachers in Kashmir Zone and 15 teachers on the Jammu Zone, it is submitted that there is security still threat. The respondent will pass suitable orders of transfer of these teachers. As regards other transfers, we are not inclined to interfere. If there is any delay in joining the duty, the necessary orders regarding regularisation condoning the delay may be passed on their respective applications. The S.L.P. and W.P. are disposed of accordingly.;


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