Rongon Mukhopadhyay, J. - (1.) SINCE in all the writ applications, challenge has been made to the office order passed by the respondent No. 4 as contained in Memo No. 368/Dhanbad dated 12.02.2015, the same are being disposed of by a common order.
(2.) THE facts, which appear from the writ applications are that the petitioner in WPS No. 713 of 2015 is working as an Assistant Teacher in the district of Dhanbad and the home block of the petitioner is Dhansar. The petitioner was transferred with mutual consent to Aadarsh Hindi Boy Middle School, Dhanbad Bazar from K.C. Girls Middle School, Jharia -1, by an office order as contained in Memo No. 114 dated 29.01.2013. Subsequently, however, the petitioner was transferred from Aadarsh Hindi Boy Middle School, Dhanbad Bazar, Dhanbad to Girls Middle School, Karkendra, Dhanbad -2, by virtue of office order as contained in Memo No. 491 dated 20.02.2014. The petitioner was once again transferred from Middle School, Karkendra Balika, Dhanbad -2 to Boys Primary School, Kusmatand, Baliapur. A representation was submitted by the petitioner, in which it was stated that she is suffering from cancer and is undergoing treatment at Vellore and Patna and transferring her to a distant place would create difficulties for her in getting treatment. In W.P.S. 708 of 2015, the petitioner is working as an Assistant Teacher. Vide impugned office order as contained in Memo No. 368/Dhanbad dated 12.02.2015, she has been transferred from Middle School, Karkendra Balika, Dhanbad -2 to Middle School Aankdwara, Nirsa -2.
(3.) IN W.P.S. 707 of 2015, the petitioner was working as an Assistant Teacher in Middle School, Karkendra Balika, Dhanbad -2, from where by the same impugned office order dated 12.02.2015, the petitioner has been transferred to Middle School, Khas, Nirsa -1.;