Rajesh Singh Chauhan,J. - (1.) Heard Sri Manish Singh Chauhan, learned counsel for the petitioner.
(2.) Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.
(3.) By means of this writ petition, the petitioner has assailed the order dated 06.12.2018, which is said to have been received to the petitioner on 14.01.2019, passed by the Special Secretary, Mahila Evam Bal Vikas, Anubhag-2, Government of U.P., Lucknow, whereby the representation of the petitioner dated 22.09.2018 has been rejected. The aforesaid representation was preferred by the petitioner in compliance of order dated 04.10.2018 passed in Writ Petition No.28665 (S/S) of 2018. The main grievance of the petitioner, which was placed in the earlier writ petition, is that her husband has already died on 25.05.2018 and she is having one son, who is studying in Class-IX at Lakhimpur Kheri and if she is transferred to Bahraich in a mid session pursuant to the aforesaid transfer order, she would not be able to get her son admitted at Bahraich.;