- (1.) The present appeal has been filed against the judgment and order dated 01.11.2010 passed by the learned single Judge whereby the writ petition preferred by the present Appellant against the order of transfer has been dismissed.
(2.) It appears that the Appellant, who was working as Health Visitor (Mahila) at Primary Health Centre, Kuwandanda, Bareilly was transferred vide order dated 13.05.2010 to Primary Health Centre, Shergarh, Bareilly. The order of transfer dated 13.05.2010 was challenged by means of Civil Misc. Writ Petition No. 38576 of 2010, which was disposed of by the judgment and order dated 6.7.2010 with a direction to the Petitioner therein to make a representation to be decided within a time bound period. Pending that representation, the order of transfer to Shergarh was cancelled and she was transferred to Primary Health Centre, Baheri district Bareilly, which was subsequently modified vide order dated 28.09.2009 and she was transferred to the main centre at Baheri. Before the learned single Judge, it was the case of the Petitioner that she was undergoing treatment at Bareilly and, therefore, the transfer order deserves to be set -aside. A plea of transfer in mid -academic session was also raised. Learned single Judge did not accept any of the plea raised by the learned Counsel for the Petitioner and rejected the petition.
(3.) We have heard Sri R.K. Vaish, Advocate holding brief of Sri D.D. Dubey, learned Counsel for the Appellant and have perused the judgment and order dated 01.11.2010 passed by the learned single Judge giving rise to the present appeal, the grounds taken in the memo of appeal as also the documents filed along with it.;