- (1.) The case set up in the petition is that respondent No. 4 had filed Civil Writ Petition No. 190 of 2012 challenging her transfer. In that petition, the petitioner was respondent No. 4. That petition was disposed of with the following directions: The writ petition is accordingly disposed of with a direction to respondent No. 1 to consider the petitioner's grievance and pass an appropriate order within three weeks from the date of receipt of a certified copy of this order. Pursuant to that direction, the impugned order was passed whereby the transfer order of the petitioner has been cancelled. The argument of the learned counsel is that before passing the impugned order, the petitioner should have also been heard since respondent No. 4 was given personal hearing.
(2.) Notice of motion.
(3.) Mr. Suvir Sehgal, Additional Advocate General, Punjab, at the asking of the Court accepts notice on behalf of the respondents.;