PHOOLA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Faujdar Rai for respondent No. 4 and learned standing counsel.

(2.) The petitioner has challenged the impugned order dated 24.8.1998 Annexure-2 to the writ petition. The said order states that the U. P. State Education Minister (Basic) by his order dated 19.8.1998 has directed the cancellation of the petitioner's transfer order.

(3.) A large number of petitions are being filed in this Court relating to transfer or transfer cancellation orders, and in many of them, the impugned order blatantly states that the order is being passed at the Instance of a Minister or an M.L.A. of the ruling party.