- (1.) HEARD learned counsel for the petitioner. Learned Standing Counsel for the opposite party no.1 and Sri D.R. Mishra, learned counsel appearing for the opposite party no.2 prays for and is allowed four weeks' time for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter. List immediately after six weeks. In the meantime, the opposite parties shall relieve the petitioner from her present place of posting and permit to join at her transferee place pursuant to the transfer order dated 30.06.2008 as amended by order dated 29.09.2008. The joining of the petitioner at the transferee place shall be subject to the final orders of the writ petition.;