ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 12/8/2016 (Annex.12), order dated 21/4/2016 (Annex.4) and order dated 18/7/2016 (Annex.8). Further relief has been sought that name of the petitioner be excluded from the order dated 18/7/2016 and her place of posting be decided afresh as per the preference given by the petitioner.
(2.) Before filing the present writ petition, the petitioner had approached this Court by filing S.B.Civil Writ Petition No. 8458/2016, wherein on 28/7/2016 the following order was passed: "Heard. The contention of the petitioner is that she is a widow lady and after having been declared surplus, she has been transferred from Government Senior Secondary School, Bagicha, Rasinghnagar to Government Primary School, 70 NP. It is also contended that against the said transfer order, a representation has already been moved which is yet to be decided. Mr. Sajjan Singh appearing on behalf of Dr. P.S.Bhati, learned Additional Advocate General is directed to accept the notices. The counsel for the respondents fairly submits that in case, the petitioner approaches the department within a period of one week by filing a representation, the said representation will be decided in terms of guidelines dated 15.06.2016. In view of the statement made by the counsel for the respondents, I propose to dispose of this writ petition that in case, the petitioner submits a fresh representation within a period of one week days from today along with certified copy of this order, the same shall be considered and decided by passing a speaking order preferably within a period of two weeks. In case, the petitioner files the said representation within the stipulated period, she shall be relieved, if already relieved, till final decision on the representation. With the above direction, the present petition is disposed of. Needless to say, if any grievance of the petitioner still survives, she shall be at liberty to avail remedy in accordance with law." (emphasis supplied)
(3.) When the present writ petition came up for admission before the Court, by order dated 30/8/2016 it was inter alia directed as under: "Heard. Earlier petitioner was given liberty to approach the department by moving a representation which was to be decided by passing a speaking order. However, the impugned order has been passed without assigning any reason. Issue notice as to why this writ petition be accepted. Issue notice on the stay application also. Rule is made returnable within a period of one week. Notice be given 'dasti' to learned counsel. Put up on 08.09.2016. In the mean time the petitioner is allowed to continue to discharge her duties at the current place till the next date of hearing." (emphasis supplied);