AMANDEEP KOUR vs DEPARTMENT OF EDUCATION

Court
Central Administrative Tribunal

:: 1 :: O.A. No. 1492/2026

Central Administrative Tribunal
Jammu Bench, Jammu

Hearing through video conferencing

Original Application No. 1492 of 2026

th
This the 30 day of October, 2026
Hon’ble Mrs. Pragya Sahay Saksena, Administrative Member

1. Amandeep Kour, Age 36 years, W/o Gurpreet Singh, R/o VPO
Bathuni, District Rajouri. Pin code- 185131.

...Applicant
(Through Advocate: Mr. Sachin Dogra)
Versus

1. Union Territory of Jammu and Kashmir, Through Principal
Secretary to Government, School Education Department, Govt.
of Jammu and Kashmir, Civil Secretariat, Jammu-180001.
2. Joint Director School Education, Rajouri. Pin code- 185131.
3. Chief Education Officer, Rajouri, Pin code- 185131.
4. Zonal Education Officer, Rajouri, Pin code- 185131.

..Respondents

(Through Advocate: Mr. Sudesh Magotra, learned AAG)



















Digitally signed by POOJA SONI
DN: C=IN, O=Central Administrative Tribunal Jammu Bench,
OU=Stenographer Grade C, PostalCode=180001, L=jammu,
S=JAMMU AND KASHMIR, STREET="Wazarat Road,
Opposite Chief Secretary Camp office Jammu Jandk", Phone=
POOJA 266538272f650366ef5403ac11b28247166a22053d1252290e
e29db0420fea64, SERIALNUMBER=
b484821bd69e6fedbae724392298a3ae452f84495a9c889742
1b302d01bb0f9b, [email protected], CN=POOJA
SONI
Location:
SONI

:: 2 :: O.A. No. 1492/2026

O R D E R
The instant Original Application (in short O.A.) has been filed by
the applicant, seeking the following reliefs:-
(a) Allow the present Original Application and issue an
appropriate direction to the respondents, particularly the
competent transfer/deployment authority, to transfer, adjust or
deploy the applicant at a suitable Government school near her
residence at Bathuni, District Rajouri, or in Jammu City, in view
of the complications in her pregnancy, the medical advice
requiring regular check-ups and post-delivery medical follow-up,
and the hardship caused by arduous daily commuting, so as to
enable her to receive timely medical care and ensure her health
and well-being.
(b) Direct the respondents to consider granting the
applicant a suitable nearby posting, preferably within
reasonable commuting distance of her residence, or in Jammu
city, subject to the applicable rules and medical advice, for such
medically justified period thereafter as may be permissible;
(c) Direct the respondents to ensure that the applicant's
request is considered in a fair, non-arbitrary and humane
manner, without prejudice to her lawful service rights and
without treating the request itself as a ground for adverse
service consequences.
(d) Any other relief which this Tribunal may deem fit and
proper in the facts and circumstances of the case may also be
granted in favour of the applicant and against the respondents.
2. Learned counsel for the applicant submits that the applicant
was appointed as a Rehbar-e-Taleem (RET) Teacher in Government
Primary School, Chakal, Budhal, vide order dated 06.01.2015 and
subsequently regularized as a Regularized Rehbar-e-Taleem (RRET)
Teacher on 19.01.2020. The applicant is presently posted at
Government School, P.S. Chakal, Block Kotranka, District Rajouri,
whereas her place of residence is at Bathuni. It is further stated that
distance between her residence and the present place of posting is
approximately 60 kilometres by road, followed by an additional stretch
Digitally signed by POOJA SONI
DN: C=IN, O=Central Administrative Tribunal Jammu Bench,
OU=Stenographer Grade C, PostalCode=180001, L=jammu,
S=JAMMU AND KASHMIR, STREET="Wazarat Road,
Opposite Chief Secretary Camp office Jammu Jandk", Phone=
POOJA 266538272f650366ef5403ac11b28247166a22053d1252290e
e29db0420fea64, SERIALNUMBER=
b484821bd69e6fedbae724392298a3ae452f84495a9c889742
1b302d01bb0f9b, [email protected], CN=POOJA
SONI
Location:
SONI

:: 3 :: O.A. No. 1492/2026

of approximately 3 kilometres on foot through difficult mountainous
terrain, where proper motorable connectivity is not available.
3. It is further submitted that the applicant is presently in the
eighth month of pregnancy and is facing medical issues requiring
regular medical supervision. The long daily journey, followed by
walking through difficult and uneven mountainous terrain, has
become physically strenuous and is causing considerable hardship
and apprehension regarding her health and the well-being of her
unborn child. It is further averred by learned counsel for the applicant
that she is not seeking to avoid her professional responsibilities but
only seeks a suitable administrative arrangement whereby she may
continue discharging her duties at a Government School near her
place of residence or at any nearby place.
4. Learned counsel for the applicant further submitted that the
applicant would be satisfied, at this stage, if a direction is issued to
the respondents to treat a copy of the present O.A. as her
representation and consider her request for suitable
transfer/deployment in the light of her medical condition particularly
her advanced stage of pregnancy and pass a reasoned and speaking
order within a time frame.
5. Mr. Sudesh Magotra, learned counsel for the respondents,
appears on advance notice on behalf of the respondents.
6. Having heard learned counsel for the applicant and upon
consideration of the limited prayer made in the present O.A., I am of
Digitally signed by POOJA SONI
DN: C=IN, O=Central Administrative Tribunal Jammu Bench,
OU=Stenographer Grade C, PostalCode=180001, L=jammu,
S=JAMMU AND KASHMIR, STREET="Wazarat Road,
Opposite Chief Secretary Camp office Jammu Jandk", Phone=
POOJA 266538272f650366ef5403ac11b28247166a22053d1252290e
e29db0420fea64, SERIALNUMBER=
b484821bd69e6fedbae724392298a3ae452f84495a9c889742
1b302d01bb0f9b, [email protected], CN=POOJA
SONI
Location:
SONI

:: 4 :: O.A. No. 1492/2026

the view that no useful purpose would be served by keeping the
present Original Application.
7. Accordingly, in view of the limited prayer made by learned
counsel for the applicant, the present Original Application is disposed
of at the admission stage, without entering into the merits of the case,
with a direction to respondents to treat a copy of this O.A. as
representation of the applicant and consider her case for suitable
transfer/deployment or adjustment against an available suitable post
in a Government School near her place of residence at Bathuni,
District Rajouri, keeping in view her advanced stage of pregnancy,
subject to the applicable service rules and administrative exigencies
and decide the same within a period of two weeks from the date of
receipt of a certified copy of this order. A copy of the decision so taken
shall also be communicated to the applicant.
8. With these directions, the Original Application No. 1492 of 2026
stands disposed of. No order as to costs.



(Pragya Sahay Saksena)
Administrative Member

Poojasoni…
Digitally signed by POOJA SONI
DN: C=IN, O=Central Administrative Tribunal Jammu Bench,
OU=Stenographer Grade C, PostalCode=180001, L=jammu,
S=JAMMU AND KASHMIR, STREET="Wazarat Road,
Opposite Chief Secretary Camp office Jammu Jandk", Phone=
POOJA 266538272f650366ef5403ac11b28247166a22053d1252290e
e29db0420fea64, SERIALNUMBER=
b484821bd69e6fedbae724392298a3ae452f84495a9c889742
1b302d01bb0f9b, [email protected], CN=POOJA
SONI
Location:
SONI