- (1.) Heard finally with the consent of counsel appearing on behalf of parties.
(2.) The appellant had questioned the order of her transfer from Government Upper Primary School, Jagatpura, District Jaipur to Government Middle School, Fariadpura Rasili, Dudu, District Jaipur.
(3.) Appellant had remained at Jaipur with effect from 1993. She prayed for cancellation of her transfer on the ground that her husband is ill and suffering with heart ailment. The Tribunal directed to consider the representation. Representation was considered and rejected vide order dated 4th March, 2011 on the ground that appellant had failed to annex any medical certificate with respect to ailment of her husband. The appellant preferred CWP No.5702/2011 before Single Bench also, which has been dismissed vide order dated 18th May, 2011, hence, this intra court appeal has been preferred.;