LALITA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Records reveal that the petitioner in majority of times have been accommodated and transferred to the stations of her choice.

(2.) In such circumstances, the petitioner cannot take any exception to the orders of transfer that have now been passed, that too, on the grounds which are not at all available to her.

(3.) Consequently, we find no merit in this petition and the same is dismissed. Pending application, if any, also stands disposed of.