SHAKUNTALA DEVI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) HEARD the learned counsel for appellant. This intra -Court appeal is directed against the order of the Single Bench dated 24.05.2013, whereby writ petition filed by petitioner with regard to her transfer, has been dismissed.

(2.) THE learned single Judge has considered the submissions of the learned counsel for appellant, sympathetically, and has observed that this is second round of litigation. Petitioner/appellant was allowed to make a representation on first occasion, which was considered and she was posted at nearby place. Now, again petitioner has filed the present writ petition with a prayer that she may be posted at the same place. The writ petition came to be dismissed by the learned Single Judge.

(3.) WE find no infirmity in the order passed by the learned Single Judge. The reasons assigned by the learned Single Judge for dismissal of the writ petition, are absolutely legal and justified and no interference in the same is called for.