Rajan Roy, J. - (1.) The petitioner has filed this writ petition seeking following reliefs:- (i) issue a writ, order or directions in the nature of certiorari quashing the impugned order dated 30.06.2016 passed by the opposite party no.2, so far as it relates to transfer of the present petitioner, as contained in Annexure No.1 to this writ petition. (ii) issue a writ, order of direction in the nature of mandamus commanding the opposite parties to allow the petitioner to continue at the present place of posting. (iii) issue a writ, order or direction in the nature which this Hon'ble High Court deems fit and proper in the circumstances of the case, in favour of the petitioner. (iv) cost of the writ petition may be awarded in favour of the petitioner.
(2.) The petitioner on being transferred on administrative ground from Faizabad, where she was working as Senior Assistant, to Balia, has filed this writ petition alleging that there was no complaint against her work and conduct, therefore, her transfer on administrative ground was absolutely unjustified and illegal.
(3.) The Court on 03.09.2016 directed the learned standing counsel to seek instructions as to what was the material on the basis of which the petitioner had been transferred on administrative ground whereupon when the matter was taken up on 18.10.2016 the Court was informed that after passing of the order dated 15.09.2016 the Principal Secretary concerned had passed another order on 06.10.2016 attaching the petitioner at Faizabad with the condition that her salary shall be drawn from Bahraich.;