(1.) This writ petition under Article 226 of the Constitution of India, is filed by the petitioner, Sarita Saxena (Smt.), against the order impugned in the present writ petition, namely, the order dated 16th October, 2002, whereby the petitioner, Sarita Saxena (Smt.), who is working as Woman Basic Health Worker in Primary Health Centre, P.P.C., Mahila Chikitsalaya, Bareilly has been transferred.
(2.) Learned counsel for the petitioner has brought my attention to the recital in the impugned order, a copy whereof is Annexure-1 to the writ petition which reads as under : ^^ekuuh; jkT; ea=h isVksfy;e ,oa izkfrd xSl vkSjlalnh; dk;Z] Hkkjr ljdkj 'kkL=h Hkou] ubZ fnYyh ds i= fnukd 5-10-2002 esa fn;s x;s funsZ'kksZ ds vuqikyu esavkns'k la[;k 560@2002&03 fnukd 11-7-2002 ftlds }kjkJherh jUtuk lDlsuk] LokLF; dk;Zd=h ih- ih- lh-efgykfpfdRlky;] cjsyh dks Lohr in ls vf/kd dk;Zjr n'kkZrsgq, lek;kstu izkFkfed LokLF; dsUnz jkeuxj tuin cjsyheas fjDr dk;Zd=h efgyk ds in ij LFkkukUrfjr fd;k x;kgS dks rRdkfyd izHkko ls fujLr fd;k tkrk gS**
(3.) This Court vide its order dated 24th October, 2002 passed an order that as an interim measure, it is provided that the operation of the impugned order dated 16.10.2002 shall remain stayed.