Section 109A(a) in The Constitution of Jammu and Kashmir
(a)no posting or transfer of a district judge made at any time before the commencement of the Constitution of Jammu and Kashmir (Ninth Amendment) Act, 1967 otherwise than the accordance with the provisions of section 109 or section 111 shall be deemed to be illegal or void or ever to have become illegal or void by reason only of the fact that such posting or transfer was not made in accordance with the said provisions;
