ASHA DEVI Vs. MANJU KHULLAR AND ANR.

JUDGEMENT

(1.) THIS Letters Patent Appeal has been preferred by the Appellant against the judgment dated 29.3.2011 of the learned Single Judge rendered in CWP No. 1360/2011.

(2.) MATERIAL facts necessary for the adjudication of this Letters Patent Appeal are that Appellant and Respondent No. 1 were promoted to the post of Superintendent Grade -I. Respondent No. 1 was posted in the office of Deputy Commissioner, Shimla. She joined her duties on 5.3.2011. Thereafter, on the basis of representation made by Appellant, she was adjusted in the office of Deputy Commissioner, Shimla and Respondent No. 1 was transferred to the office of Deputy Commissioner, Solan on 15.3.2011. Appellant joined her duties in the office of Deputy Commissioner, Shimla on 16.3.2011. Respondent No. 1 assailed her transfer order dated 15.3.2011 before this Court by way of CWP No. 1360/2011. The same was allowed by the learned Single Judge on 29.3.2011 and order dated 15.3.2011 was quashed.

(3.) MR . Subhash Sharma has brought to the notice of the Court that his client's son has to appear in the matriculation examination in the month of March, 2012 and his client has also lost a young girl of four years age.