- (1.) Heard Sri V.C. Misra, learned Senior Advocate endearing for the Petitioner.
(2.) The Petitioner is a staff Nurse. She is aggrieved by the order dated 30th January, 1992 annexure '1' to the petition, whereby she has been transferred from Women Hospital, Gorakhpur to B.R.D. Medical College, Gorakhpur.
(3.) The contention of the Petitioner is that the order is arbitrary and discriminatory in as much as two Staff Nurses, namely, Smt P. Onkar and Smt. Mitral Kaur, who are posted at Government Women Hospital, Gorakhpur have not been transferred for 15 to 16 years and when they were transferred their transfer order was cancelled. The Petitioner also contends that the impugned order of transfer is against the Government policy contained in the Government orders dated 27th July, 1986 and 31st March, 1989, copies whereof are annexure '5' and '4' to the petition respectively. The further contention of the Petitioner is that the order is not in public interest as is recited in the impugned order.;