RAJNI PRAKASH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Shobhit Mohan Shukla learned counsel for the petitioner and the learned State Counsel appearing on behalf of the opposite parties.

(2.) The petitioner has challenged the order dated 28th June, 2019 cancelling the transfer order pertaining to the petitioner dated 28th June, 2019 whereby the petitioner had been transferred on the post of Staff Nurse from the Medical College, Gorakhpur to Medical college,Ambedkar Nagar .

(3.) The learned counsel for the petitioner submits that a number of petitions had been filed challenging the order dated 28th June, 2019 in which the writ petition No. 18904 (S/S) of 2019; Manju Lata versus State of U.P. and others was disposed of by means of the judgment and order dated 13th August, 2019. The operative portion of the aforesaid order is as follows:-