NEELAM KALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dtd. 28/7/2019 (Annexure-9), whereby, petitioner has been transferred from 2 KNJ, Hanumangarh to Gudiya, Tibbi.

(2.) Earlier, the petitioner was subjected to transfer by order dtd. 11/6/2009 from 2 KNJ to Gudiya, Tibbi.

(3.) Feeling aggrieved, the petitioner filed writ petition before this Court, which writ petition came to be decided in a bunch of petitions led by Gena Ram Choudhary v. State of Raj. and Ors.: SBCW No. 8085/2019, decided on 21/6/2019.