TARA TEGWAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition otherwise stands disposed of vide order dtd. 10/9/2021, which reads as under:

(2.) Therefore, in the given circumstances, if permissible, we direct the official-respondents to consider the case of the petitioner for transfer to the following four stations as given in her writ petition:-

(3.) Thereafter consequential orders of transfer and posting of the petitioner be issued.