SARLA SHARMA Vs. JAWAHAR SINGH VERMA AND ANR.
LAWS(P&H)-2011-7-212
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 14,2011

SARLA SHARMA Appellant
VERSUS
Jawahar Singh Verma And Anr. Respondents

JUDGEMENT

Alok Singh, J. - (1.) I have gone through the record.
(2.) THE brief facts of the present case are that Petitioner was transferred from the post of District Education Officer, Narnaul, to Principal, D.I.E.T., Mohindergarh on 03.04.1995. Petitioner filed a Civil Writ Petition No. 5477 of 1995 in this Court challenging the transfer order dated 03.04.1995. Vide order dated 18.04.1995, this Court had stayed the transfer order of the Petitioner. The allegation of the Petitioner is that despite the stay order, Petitioner was relieved in absentia by the Respondents. Thereafter, on 27.04.1995, Petitioner was suspended by Respondent No. 2 and again Petitioner filed Civil Writ Petition No. 6907 of 1995 challenging her suspension order and vide order dated 11.05.1995, this Court had stayed the operation of suspension order.
(3.) ALLEGATION of the Petitioner is that despite the stay order by this Court, Respondents withdrawn the power of Drawing and Disbursing from the Petitioner.;


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