SARSWATI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) On 26/3/2024, this Court passed the following order:-

(2.) In compliance, instructions have been placed on record in following terms:-

(3.) It appears that despite the passing of order dtd. 26/3/2024, the competent authority has not cared to consider the case of the petitioner in light of sub-para 5.6 of the 'Comprehensive Guiding Principles-2013 -for regulating the transfer of the State Government employees, which reads as under:-