K.P. Singh, J. - (1.) The petitioner is a member of Provincial Medical Service and he joined his duties as Medical Officer at Allahabad 17.12.1975. Since then till 29.5.1985 the petitioner remained posted as Medical Officer in the Allahabad Division. On 30.5.1985 the petitioner joined his duties as Medical Officer at Pratapgarh and remained there till 19.9.1986. On 20.9.1986 he joined his duties as Medical Officer, Post-natal Centre, Mau Aima, Allahabad and is working there. It appears that on 16.6.1989 the petitioner has been transferred to district Hamirpur in Jhansi Division, Annexure attached with the writ petition.
(2.) Aggrieved by the order of transfer dated 16.6.1989 contained in Annexures as well as the rejection of the petitioner's representation dated 24.10.1989, contained in Annexure '8', the petitioner has approached this Court under Article 226 of the Constitution and has prayed for quashing the aforesaid annexures and has also prayed for a direction in the nature of mandamus commanding the respondents not to interfere in the petitioner's working as Medical Officer, Post-natal Centre Mau Aima, Allahabad.
(3.) The main grievances of the petitioner before us are that the opposite parties have misconstrued the G.O. dated 5.6.1989 contained in Annexure '3' attached with the writ petition and that the opposite parties have acted arbitrary in transferring the petitioner and rejecting his representation. According to the petitioner the action of the opposite parties is unfair and discriminatory as well as violative of the mandates contained in Articles 14 and 16 of the Constitution, therefore, the Annexure 1 and 8 should be quashed.;