SARASWATI PAINULY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has impugned transfer order dtd. 30/7/2024 (Annexure No.2), by which, respondent No.5 has been transferred at Government Model School New Tehri, Chamba.

(3.) Pursuant to aforesaid transfer order, respondent No.5 has already joined at the School and now, after a period of almost one month, transfer order is being challenged by petitioner.