PRADEEP KUMAR MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri B.N. Rai, learned counsel for the petitioner, Sri Arvind Kumar Singh, learned counsel for the respondent no.3 and Sri Vikram Bahadur Yadav, learned Standing Counsel for the State respondents.

(2.) The petitioner is seeking quashing of the order dated 27.06.2015 whereby he has been transferred from Community Health Center, Partawal to New Primary Health Center, Basantpur.

(3.) The allegation of the petitioner is that earlier the respondent no.3 was scheduled for transfer but he made representations upto the level of Chief Minister and therefore by exercising political influence he got his transfer order cancelled and in his place the petitioner has been transferred.