BUSHRA FIRDAUS Vs. STATE OF U.P.

JUDGEMENT

(1.) The present intra-Court appeals have been preferred assailing the common judgement and order dated August 27, 2021 passed in leading Writ A No. 6418 of 2021, vide which the writ petitions filed by the appellants against their transfer orders have been dismissed.

(2.) As the issues involved in these appeals are similar arising out of common judgement and order, hence the same are being decided by the common order.

(3.) The facts of Special Appeal No. 724 of 2021 are taken for the purpose of deciding these two appeals.