SEEMA MALHOTRA Vs. STATE OF M.P. AND ORS.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) These petitions, essentially, question the inaction of the respondents in not absorbing the petitioner in Madhya Pradesh Transport Appellate Tribunal.

(3.) It is not in dispute that the petitioner was appointed as Stenographer (Assistant Grade-III) in District Judicial Establishment, Shivpuri. After establishment of State Transport Appellate Tribunal, the petitioner was sent on deputation to the said Department. The petitioner has been working as Stenographer in State Transport Appellate Tribunal since 2003.