RITA NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) A supplementary affidavit has been filed on behalf of the petitioner.

(2.) HEARD the learned counsel for the petitioner and the State.

(3.) IT is submitted on behalf of the petitioner that within seven days of receipt of the posting order dated 11th of June, 2003, as contained in Annexure 5, she joined the place of her posting.