KAVITA KAPOOR Vs. STATE OF H.P.

JUDGEMENT

(1.) The writ petitioner, in CWP No. 3797 of 2021, one Kavita Kapoor, had earlier instituted, CWP No. 2508 of 2021, before this Court. Through a decision made thereon, on 22/4/2021, the hereinafter extracted order, as embodied in paragraph 4 thereof, hence became rendered:

(2.) Since, in pursuance to the afore made verdict, as carried in the afore extracted paragraph, the writ petitioner's representation has been rejected. Therefore, the writ petitioner is led to challenge the order of rejection, as made by the respondents concerned, upon the representation (supra), and, also is constrained to cast a challenge, upon the order, of, transfer, as made upon her, and, as embodied in Annexure P-2.

(3.) The writ petitioner (supra), joined at Government DIET, Mandi on February, 2018. The fulcrum of the challenge, as cast to the impugned transfer order, becomes rested, upon it breaching the mandate, of, clause 5(i) of Annexure P-3, provisions whereof stand extracted hereinafter: