JUDGEMENT
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(1.) Heard Sri T.N. Gupta, learned counsel for petitioner, learned State counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order of transfer dated 25.10.2012 (Annexure No. 1) passed by Director (Para Medical), Health Department, State of U.P. by which he has been transferred from Raibareli to Sonbhadra.
(3.) Learned counsel for petitioner while challenging the impugned order submits that the same has been passed due to political pressure exercised against the petitioner by one Sri Ram Bahadur Yadav, President Zila Samajwadi Party, Raibareli, as such the same is neither in the administrative exigency of services nor in the public interest.;
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