- (1.) Heard learned counsel for the petitioner as also learned Standing Counsel and perused the record.
(2.) The present writ petition under Article 226 of the Constitution of India has been preferred with a prayer to issue a writ of certiorari quashing the fixation of salary made by Account Officer, Sonebhadra, dated 4.8.2009 and letter dated 18.10.2012, issued by Special Secretary, Government of Uttar Pradesh, approving the fixation made by the Account Officer, Sonebhadra (Annexure Nos. 10 & 14 to the writ petition).
(3.) Counsel for the petitioner has submitted that the petitioner was directly selected in Hill-cadre as a Principal (High School) through Public Service Commission, Allahabad, Uttar Pradesh, in the year 1994. Thereafter, she was promoted as Principal (Intermediate College), in the year 1996. Petitioner was posted on different posts at different places for about 14 years. Subsequently, the State of Uttarakhand was carved out. During this period, the petitioner was diagnosed regarding breast cancer. and due to her serious illness, a representation was made to the Central Government with a request to transfer her from Uttarakhand to State of U.P. and absorb by considering her request for medical care. The recommendation was made by the Central Government vide order dated 7th May, 2008.;