RAJ KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2.

(2.) Aggrieved by the impugned transfer order dtd. 12/11/2021, the petitioner has filed the instant petition for grant of the following reliefs:-

(3.) A perusal of the petition shows that save and except for the individual hardship, no other factual and legal grounds have been taken by the petitioner in this petition to assail the impugned transfer order dtd. 12/11/2021.