AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 118 wordsManoj Kumar Tiwari, J
Petitioner had filed WPSS No. 712 of 2015 against her transfer. The said writ petition was disposed of vide order dated 02.05.2017 by Writ Court
with a direction to the respondents not to transfer the petitioner to any remote area.
Today, Mr. Devesh Upreti, learned counsel for the petitioner submits at the bar that pursuant to the order passed by Writ Court, petitioner was
transferred to a place of her choice, near her residence.
Thus, according to learned counsel for the petitioner, the order passed by Writ Court stands complied with.
In such view of the matter, contempt petition is closed. Notices issued to the opposite parties are hereby discharged.