Devi Prasad Singh - (1.) -Heard the learned counsel for the parties.
(2.) IN compliance of the order passed by this Court, the Chief Medical Officer, Moradabad, is present in person along with records. Sri R. K. Khanna appeared on behalf of the opposite party. The petitioner is working on the post of Mahila Karyakatri at Chandausi. Initially she was transferred from Narauli to Chandausi. The petitioner joined at Chandausi on 12th July, 2004. Now, by the impugned order, the earlier order of transfer dated 12th July, 2004, has been cancelled reverting back the petitioner to Narauli.
(3.) THE submission of the learned counsel for the petitioner is that the impugned order of transfer has been passed on political interference. The Chief Medical Officer, Moradabad, has appeared in person and has produced the record. The record shows that one Shri Gopal Singh Yadav who happens to be the Ex-Secretary of Samajwadi Party, had sent a letter to the Chief Medical Officer, Moradabad, to cancel the transfer order. Thereafter, another letter has been sent by the City President of Samajwadi Party, Sri Vinod Kumar Chulbul for cancellation of transfer order. The letter written by Sri Vinod Kumar Chulbul to the Chief Medical Officer, Moradabad, is on the record which has also been produced along with other records.;