KAMLA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) AGGRIEVED by the cancellation of her transfer from Government Senior Secondary School, Sadhot to Government Senior Secondary School, Sarkaghat, District Mandi, vide order dated 18.4.2012, Annexure P -3, the petitioner has approached this Court by way of filing the present writ petition for grant of following reliefs:

(2.) ON the next date, the 4th respondent entered appearance and apprised this Court that she was not duly relieved from Government Senior Secondary School, Sarkaghat and as such the order ibid was modified as under:

(3.) THE 4th respondent has filed the reply to the writ petition; however, the respondent -State has failed to file reply despite several opportunities including the last and final opportunity granted for the purpose.