LAWS(HPH)-2011-8-269

VEENA VERMA Vs. STATE OF H.P. AND ANR.

Decided On August 10, 2011
VEENA VERMA Appellant
V/S
State of H.P. and Anr. Respondents

JUDGEMENT

(1.) NO rejoinder filed

(2.) THE Petitioner, who is posted as Female Health Worker, has been transferred vide impugned order Annexure P -3, dated 16.3.2011, from HSC, Chailly, District Shimla to HSC, Saal(Suni), District Shimla.

(3.) WITH the above directions, the writ petition is disposed of accordingly, so also the pending miscellaneous application(s), if any.