Heard learned counsel for the petitioners and the learned Standing Counsel appearing for the opposite parties prays for and is allowed four weeks'' time for filing counter affidavit.
Rejoinder affidavit may be filed within two weeks thereafter.
List immediately after expiry of the aforesaid period.
The submission of the learned counsel for the petitioners is that the opposite party no.4 by an order dated 29.05.2009 has stayed the petitioners'' transfer from district Bahraich to district Shravasti but the opposite party no.5 has illegally passed an order on 01.06.2009 directing the petitioners to proceed to their place of transfer.
In view of the above, it is provided that till the next date of listing, the effect and operation of the order dated 01.06.2009 passed by the opposite party no.5, as contained in Annexure1 to the writ petition, shall remain stayed.
