MEERA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) AS per the office report, private respondent No. 6 stands served. None has entered presence on her behalf, hence, she is proceeded ex-parte.

(2.) HEARD learned counsel for the parties.

(3.) THAT apart, we find that the State itself had accommodated petitioner in May, 2013 and there was no justifiable need and necessity of transferring her from Tiara to Balehra. In such circumstances, we quash the impugned order of transfer dated 21.8.2013 (Annexure P-2). Respondent No. 4 shall immediately take the joining of the present petitioner who stood relieved w.e.f. 21.8.2013.