- (1.) Admitted. Since the pleadings of the parties are complete, by consent the petition is placed on board and called out for hearing.
(2.) Heard learned Counsel for the parties. By this writ petition, the petitioner seeks a writ in the nature of certiorari quashing order dated July 13, 1994. Annexure P-7, passed by respondent No. 2 cancelling petitioner's transfer.
(3.) Petitioner is 47 years old woman and is Orthopaedically handicapped with 50% disability of both legs on account of Polio. She has been working in the Public Works Department (B&R) Branch of the Punjab Government. She got married sometimes in the year 1980 and her husband, who is Lecturer in the Government College, Faridkot, is also handicapped with minimum 40% disability of left arm. Medical certificates of petitioner and her husband are placed on record as Annexures P-1 and P-2. On compassionate grounds, it appears, respondent No. 2 vide his order dated June 30, 1994, Annexure P-5, transferred the petitioner from Ferozepur to Faridkot in the public interest as her husband is serving at Faridkot.;