Rajasthan High Court - Jaipur
Smt Poonam Chadha vs Rajasthan Civil Services Appel on 18 May, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.5535/2004 Smt. Poonam Chadha Vs. Rajasthan Civil Services Appellate Tribunal, Jaipur & Ors. Date of Order :: 18th May, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.B.B.L.Sharma, for the petitioner. Mr.C.P.Sharma, for the respondent/s. By the Court:
By this writ petition, a challenge has been made to order of transfer.
While issuing the notices, no interim order was passed by this Court and a period of more than eight years has already passed by now, thus writ petition is rendered infructuous, hence, the same is dismissed so as the stay application. (M.N. BHANDARI), J.
Item No.34 preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.