DEVI PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) The aforesaid writ petition is preferred against the order dated 27.8.2003 passed by respondent No. 2, Maha Nideshak, Chikitsa Evam Swasthya Sewayen, U.P., Lucknow. By the aforesaid order the order of transfer dated 14.6.2003 has been cancelled.

(3.) The petitioner was appointed as Optometrist. It is alleged that vide order dated 14.6.2003 respondent No. 2 transferred the petitioner to District Hospital, Mirzapur and respondent No. 6 Dukharan was transferred from District Hospital, Mirzapur in place of the petitioner at Primary Health Centre, Chilh, Mirzapur directing them to join in their respective place of posting forthwith. In pursuance of the order dated 13/30.7.2003 the petitioner was relieved from Primary Health Centre, Chilh, Mirzapur and joined his place of posting.