Devendra Kumar Arora, J. - (1.) HEARD learned Counsel for the parties.
(2.) BY means of present writ petition, the Petitioners have challenged the order dated 28.03.2011, contained in Annexure -1 to the writ petition. The submission of learned Counsel for the Petitioners is that the Petitioners were transferred by means of order dated 29.05.2010 from district Lucknow to various districts. The Petitioners have challenged the said transfer order by means of Writ Petition No. 3841 (S/S) of 2010; Brijesh Gupta and Ors. v. State of U.P. and Ors. and this Court vide judgment and order dated 08.10.2010 quashed the transfer order dated 29.05.2010, so far as it relates to the Petitioners. The Court gave liberty to the opposite parties to pass fresh order in accordance with law, if exigency of service so requires.
(3.) THE grievance of the Petitioners is that the opposite parties by means of order dated 28.03.2011 directed to be relieved for joining at the transferred place in pursuance of the transfer order dated 29.05.2010, which has already been quashed by this Court.;