Hemant Laxman Gokhale, C.J. - (1.) HEARD Smt. Kamla Singh in support of these two appeals and Mr. P.D. Tripathi, learned Standing Counsel appears for the respondents. The certified copy of the order is filed with the accompanying Special Appeal No. 1180 of 2007. The filing of the certified copy in Special Appeal (Defective) No. 770 is dispensed with. The defect is removed. The appeal be given regular number.
(2.) THE first appeal is filed by one Smt. Saroj Rani and one Chandrabeer Singh whereas the second appeal is filed by one Smt. Sangeeta Kumari, one Thakur Singh and one Rajendra Kumar. The appellants who are five in number, had filed a writ petition bearing No. Civil Misc. Writ Petition No. 38564 of 2007 challenging their transfer orders. They are working as teachers in Junior High School in district Moradabad and they have been transferred from one block to another within the same district.
(3.) SMT . Singh, learned Counsel appearing for the appellants submits that out of these five teachers, two are ladies and as per the Government policy dated 31.5.2006, ladies are not to be disturbed as far as possible. They are to be given preference in accommodating them either at the place wherever they are working or at the adjoining block. They are transferred to far off places.;