MRS. USHA RANI Vs. DIRECTOR, TECH. TRAINING & INDUSTRIAL TRAINING DEPTT., PUNJAB
LAWS(P&H)-1993-11-140
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 23,1993

USHA RANI Appellant
VERSUS
DIRECTOR, TECHNICAL TRAINING AND INDUSTRIAL TRAINING DEPARTMENT, PUNJAB Respondents

JUDGEMENT

- (1.) Writ petitioner, Mrs. Usha Rani, who was working as a Punjabi Stenographer Instructor in the Government Industrial Training School for Women, Nabha, was transferred to Government Industrial Training School for Women, Patiala vide order dated 18th July, 1990. Later on, vide order dated 5th September, 1990, the petitioner was transferred back to Nabha; whereas one Shrimati Umarjit Kaur was transferred from Nabha to Patiala. The latter order transferring the petitioner back to Nabha from Patiala was made the subject-matter of challenge in the writ petition. The Motion Bench on 17th September, 1990, directed that the arrangement as ordered on 18th July, 1990 shall continue. While admitting the writ petition on 5th November, 1990, the stay already granted was ordered to continue.
(2.) This application has been moved by Smt. Umarjit Kaur, Respondent No. 4, for vacating the stay order granted by this Court, referred to above.
(3.) With the consent of the counsel for the parties, I have heard them on merits in the main case and I proceed to dispose of the same.;


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