(1.) Heard.
(2.) By way of instant petition, petitioner has taken exception to her transfer notified vide office order dated 12. 05.2022 (Annexure P-3), whereby petitioner has been ordered to be transferred from Govt. Primary School, Dhundiara, Education Block, Banikhet to Govt. Primary School, Manglera, Education Block, Sundla, District Chamba, H.P.
(3.) Petitioner has assailed the impugned transfer order (Annexure P-3) on the grounds firstly that the same has been passed on the political influence of respondent No.4, secondly that the transfer order has been issued on the basis of D.O. Note bearing No. 397227 dtd. 4/5/2022 and lastly that the transfer order has been passed during the ban period imposed by the Government of Himachal Pradesh.