- (1.) I have heard Sri T. P. Singh, senior advocate, who appeared for the petitioner before lunch and who desired that this case should be finally disposed of today itself. After lunch Sri T. P. Singh did not appear and Sri P. K. Goswami advocate representing the petitioner stated that he would argue the case. I have heard him also at great length. The relevant facts appearing from the available record are as follows.
(2.) The petitioner was a teacher in the Government Girls Intermediate College, Phaphamau, District Allahabad. She was transferred by order dated 18-2-2000 to the Government Girls Higher Secondary School, Tharwai, District Pratapgarh. She filed a writ petition being Writ Petition No. 31852 of 2000 in which this Court passed the following interim order:"As an interim measure, it is provided that in case the impugned order dated 18-7-2000 (Annexure 3 to the petition) has not already been given effect to in accordance with law,the operation thereof shall remain stayed till further orders by this Court. It is also provided that pendency in the matter will not preclude the authorities for (from ?) reconsidering the matter in the event of representation being filed on behalf of the petitioner.Dated 27-2-2000"
(3.) Before the above order was passed one Smt. Suman Rani Yadav, who had been posted by transfer in place of the petitioner, had joined her new posting.;