KANCHANA DEVI. Vs. VERSUS SECRETARY, HPSEB AND ORS.

JUDGEMENT

(1.) THE Petitioner is working as Senior Assistant on the establishment of the Respondents No. 1 to 3, particularly Respondent No. 3. She has been transferred to Shimla vice private Respondent No. 4 vide order dated 24.9.2010, Annexure P -3. Being aggrieved, the Petitioner has challenged the order of transfer on the grounds of repeated transfers and short stay mainly on the following averments set up vide para 3 -D of the petition:

(2.) AGAINST the above backdrop, the petition has been filed on the following prayers:

(3.) THE learned Counsel for Respondent No. 4 states at the bar that reply on behalf of the said Respondent 5 has been filed in the Registry today. However, a copy of the reply has been filed, which is taken on record.