UMA SHANKER BHATT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of present writ petition, the petitioner is seeking a writ of certiorari for quashing the impugned order dated 20.10.2009 passed by the opposite party No. 6 and order dated 14.9.2009 passed by the opposite party No. 5 as well as the order dated 4.6.2009 passed by the opposite party No. 1 so far as the same relate to the petitioner, contained in Annexures-1,2 and 3 respectively to the writ petition. The petitioner also seeks a writ of mandamus for directing the opposite parties not to create hindrance in the peaceful functioning of the petitioner on the post of Allopathic Pharmacist in Samudayik Swasthya Kendra Shamli, Muzaffarnagar, U.P

(3.) The submission of the counsel for the petitioner is that by means of impugned orders, the petitioner has been transferred from State of Uttar Pradesh to Uttarakhand alongwith other 42 persons in a most arbitrary and illegal manner without affording any opportunity of hearing to the petitioner.