Anil Kumar, J. - (1.) MATTER is taken in revised cause list.
(2.) NONE appeared on behalf of the petitioner. Heard learned Standing Counsel and perused the record.
(3.) BY means of the present writ petition, petitioner has challenged the impugned order of transfer dated 23.06.2008 (Annexure no. 1) passed by respondent no.2 so far as it relates to the petitioner, and the consequential order dated 28.6.2008 passed by opposite party no. 3 and order dated 30.6.2008 (Annexure No. 2) passed by opposite party no. 4.;