LAWS(RAJ)-2022-4-114

MANJU SOMANI Vs. STATE OF RAJASTHAN

Decided On April 25, 2022
Manju Somani Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 30/9/2021, whereby, the petitioner has been transferred from Govt. Upper Primary School, Harni Kalan, Ward No.25 NP, Bhilwara to Govt. Girls Upper Primary School, Haled, Bhilwara.