CHANDRAKALA Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra court appeal has been filed against the order dtd. 1/8/2022 by which the appellant was transferred from Bangalore to Mumbai.

(2.) This court while entertaining the writ appeal by an interim order dtd. 24/8/2022 have recorded the submission of the appellant that she is ready and willing to join at Mumbai on 1/4/2023. Thereafter, the respondents have passed an order by which the order of transfer of the petitioner has been deferred till 31/3/2023. A copy of the aforesaid order has been filed, which is taken on record. The appellant is therefore, permitted to continue in Bangalore till 31/3/2023. However, it is directed that the appellant shall join at Mumbai on 1/4/2023. To the aforesaid extent, the order dtd. 1/8/2022 passed by learned Single Judge in W.P.No.10093/2022 is modified. Accordingly, the appeal is disposed of.