(1.) PETITIONER is aggrieved by Annexure P-1, order of transfer. As rightly pointed out by the learned Senior Additional Advocate General, the petitioner has completed around four years at the present station. But, the grievance of the petitioner is that her husband is in Punjab and son is studying in 10th standard and daughter in 7th standard. her Transfer at this stage would also affect the studies of her children. Still further, it is submitted that there are two teachers in the school, including the petitioner and that the school committee has also requested for the cancellation of the transfer.
(2.) THE petitioner may point out all these aspects before the second respondent by way of an appropriate representation within a period of ten days, in which case the matter will be duly considered by the said respondent and orders, in accordance with law, adverting to the submissions made in the representation, will be passed within another two weeks. In case the petitioner has not been relieved so far, further proceedings in that regard will be deferred till such time. THE petitioner will produce a copy of this judgment alongwith the copy of the writ petition before the second respondent. THE petition stands disposed of, so also the pending application(s), if any.