GEETANJALI PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Learned Standing Counsel for the opposite party no.1, Sri J.P. Maurya for the opposite party no.2 and Sri A.M. Tripathi, learned counsel for the opposite parties no. 4 and 5. All the opposite parties are granted six weeks' time for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter. List immediately after expiry of the aforesaid period. The joining of the petitioner at her transferee place in pursuance of the impugned transfer order shall be subject to any further order which may be passed by this Court in this writ petition.