RAM NARAYAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner as well as learned Standing Counsel for the respondents.

(2.) The petitioner has assailed the order of transfer dtd. 30/6/2022 by which the petitioner has been transferred from the post of Pharmacist under Services of Chief Medical Officer District Kushi Nagar to the post of Pharmacist under Services of Chief Medical Officer District Azamgarh.

(3.) It has been submitted by learned counsel for petitioner that petitioner has been relieved from Sitapur but he has not not joined at Shahjahanpur till date. It is stated that petitioner is due to retire within next one and half year and consequently the same is in violation of the transfer policy dtd. 15/6/2022 issued by the State Government.