SAVITA KUMARI BADHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, petition is taken up for final disposal forthwith by consent.

(3.) THE moot question in this petition is whether the department could have issued impugned transfer order on the basis of recommendation made by respondent No. 6, albeit approved by the Chief Minister. This aspect has been considered in the recent decision of this Bench in the case of Sanjay Kumar versus State of H.P. & others, being CWP No. 801 of 2013 and companion matters, decided on 5th July, 2013. That decision has been upheld by the Apex Court and has attained finality.