ANITA VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since, sufficient cause has been shown by the appellant for the delay of 15 days, the delay is condoned by this Court. Delay condonation application (IA No.02 of 2021) is disposed of.

(2.) This appeal is directed against the judgment and order dated 19.11.2020, passed by the learned Single Judge in Writ Petition (S/S) No.2723 of 2019 and other connected matters.

(3.) Learned counsel for the appellant-writ petitioner submits that the appellant is suffering from illness. Therefore, she is entitled to remain at the transferred place. He further submits that the similar benefit has been given to the similarly situate persons.