AMBIKA DEVI Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed against the impugned order dated 12.5.97, contained in Annexure 2 to the petition, by which the petitioner was transferred from Dhikola to Asind in district Bhilwara.

(2.) The facts and circumstances giving rise to this case are that petitioner, who is working as a Lady Health Supervisor (L.M.V.) had been transferred vide impugned order dated 1.5.97 by the Additional Director, Medical & Health Services (respondent No. 2) from Dhikola to Asind. Being aggrieved arid dissatisfied, she challenged the impugned transfer order and this Court, vide order dated 27.5.97, had stayed the operation of the said transfer order and petitioner is working at Dhikola the original place of posting under the interim order of this Court for last two years.

(3.) Deciding the matter on merit at such a belated stage will not serve any purpose as the transfer order itself has lost the sanctity.