Anil Kumar, J. - (1.) MATTER has been taken in revised cause list.
(2.) NONE appears on behalf of the Petitioner to press the present writ petition. Heard learned Standing Counsel for the opposite parties and perused the record.
(3.) BY means of the present writ petition, Petitioner has challenged the order of transfer dated 25.05.2004 (Annexure No. 1) passed by O.P. No. 4.;