SHREE CHANDRASHEKHAR,J. - (1.) Aggrieved of order of transfer contained in Notification dated 15.03.2017, the petitioner has approached this Court.
(2.) Noticing a possible complication on account of relieving of the petitioner from her place of posting and charge taken by the respondent No. 3, an order in the nature of status quo was passed on 18.04.2017, and the respondent State was directed to file a counter affidavit, however, no affidavit in opposition has been filed by the respondent State.
(3.) The learned State counsel states that she has received instructions in the matter, a copy of which has been tendered.;