SHILA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this petition is to order of transfer dated 25/11/2009 (Annexure P-1). It is not in dispute that the petitioners have already joined the place of posting.

(2.) Learned counsel for the petitioners contends that administrative exigency is not in favour of the transfer of the petitioners vide the impugned order.

(3.) I have considered the contention of the learned counsel for the petitioners.