- (1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) The Union of India has challenged the orders dated 20th December, 1999 in Writ Petition No. 21818 of 1999 and dated 15th March, 2000 in R. W. P. M. P. No. 4223 of 2000 passed by the High Court of Andhra Pradesh at Hyderabad. By the impugned orders the High Court has directed as under :- "Learned counsel for the petitioner, however, brought to our notice that the petitioner's-husband has not been relieved by the State of Andhra Pradesh who has been transferred to West Bengal cadre. Under these circumstances, considering the fact that the petitioner's-husband has not been relieved by the State of Andhra Pradesh, and in the light of the new guidelines issued, we direct the respondents to consider the request of the petitioner for her transfer to the State of Andhra Pradesh, within four months from the date of receipt of a copy of this order." ;