Dr. Shahrukh Rizvi vs State Of U.P. And 4 Others
2017 Latest Caselaw 2464 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 30405 of 2017
 

 
Petitioner :- Dr. Shahrukh Rizvi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Mahesh Sharma,Bharat Garg
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Mahesh Sharma, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

By means of this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the transfer order dated 7.06.2017 passed by Additional Director Medical Health and Family Welfare Aligarh Division Aligarh, by which the petitioner has been transferred from Jail Hospital Aligarh to Malkhan Singh District Hospital Aligarh, which is hardly few kilometres away from the place of earlier working place as both the hospitals are situated in the heart of city of Aligarh.

We do not find any ground to interfere with the impugned transfer order.

The writ petition is misconceived and it is hereby dismissed.

Order Date :- 17.7.2017

Swati