THE HARYANA STATE FEDERATION OF CONSUMERS COOPERATIVE WHOLESALE STORES LTD. Vs. SMT. SUDESH THAKUR AND ORS.

JUDGEMENT

(1.) THE appellant is aggrieved by order of learned Single Judge, allowing the writ petition of respondent No. 1.

(2.) THE writ petition was against order dated 5.4.1996, reverting her from the post of Assistant to the post of Storekeeper.

(3.) THE writ petition was contested by the appellant by submitting that the order transferring her to the post of Assistant was void ab initio as her original post was as Storekeeper and there was no provision for appointment by way of transfer.