Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The order dated 02.09.2014 passed in the instant writ petition, is being quoted hereinunder:- "As per the submission of the learned counsel for the petitioner, petitioner has made a representation for reconsideration of the order of transfer dated 09.12.2013 on the grounds that her husband is posted as Senior Medical Officer at Jealgora Regional Hospital, BCCL, Dhanbad and is also suffering from serious oncological problem for which he is being treated at Tata Memorial Hospital, Mumbai. The petitioner has relied upon the Circular dated 04.12.2000 issued by the Health Department, Government of Bihar, as per which, in such circumstances, if both spouses are in the medical services, one even under the Central Government, efforts should be made to post them at one place on the basis of the guidelines prescribed thereunder with priority. It is submitted that though, notification dated 30.11.2013, whereunder she was transferred from the present place of posting as Medical officer, Additional Primary Health Centre, Katras, Dhanbad to the same post at Additional Primary Health Centre, Bhavnathpur, district Garhwa, shows that several transfers have been undertaken on the basis of the representation of the Medical Officer concerned, however case of the petitioner has not yet been considered. Counsel for the respondent State seeks and is allowed three weeks time to obtain instruction and file counter affidavit in the matter. List the case after Dussehra vacation."
(3.) The respondents have appeared and filed their counter affidavit. One of the plea taken by the respondent is that the petitioner has not represented through proper channel, which of course has been rebutted by the petitioner as well.;