- (1.) B. M. Lal, J. By this petition under Article 226 of the Constitution of India, petitioner-Salt. Deepa Vashistha challenges an order dated 26-9-1995, passed by the Director, Higher Education, U. P. , Allahabad (respondent No. 2) contained in Annexure 28 to this petition.
(2.) BY the order impugned, while rejecting petitioner's representations dated 6-8-1995, 25-8-1995 and 28-8-1995, she is directed to join at Ranikhet, district Almora where she has been transferred vide order dated 4-6-1994 (Annexure 2 ). For brevity of the case, few facts which are necessary to be stated for the purpose of this case, are thus : Petitioner Smt. Deepa Vashistha, is a Lecturer (Vocal Music) pre sently posted at Government Post Graduate Degree College, Rampur,
(3.) PETITIONER's husband-Dr. S. C. Vashistha is also in Government service and presently posted at Project Officer, Non-Formal Education, at Rampur. Thus, husband wife both are at Rampur. The order dated 4-6-1994 transferring the petitioner from Rampur to Ranikhet referred to above, was challenged by the petitioner in Writ Petition No. 674 of 1994 before Lucknow Bench of this Court, and that petition was finally disposed of vide order dated 1-7-1994 (Annexure 5) whereby the respon dents were directed to decide petitioner's representation and in the meantime not to compel her to join at Ranikhet.;