SHIVANGI GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed today be kept on record.

(2.) Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel and Sri Ajay Kumar, learned counsel appearing for respondents No.2 to 4.

(3.) Under challenge are the orders dated 23.4.2019 and 9.8.2019, copies of which are Annexure-3 and 4 respectively to the petition, passed by respondent No.1 by which the claim of the petitioner for mutual transfer from district Hardoi to Shahjahanpur has been rejected. A further prayer is for a mandamus commanding the respondents No.1 and 2 to consider the claim of the petitioner for her transfer from district Hardoi to district Shahjahanpur.