Rakesh Tiwari - (1.) -Heard counsel for the parties and perused the record.
(2.) THE petitioner has been transferred from Siddarthnagar to Mahrajganj vide order dated 14.6.2002. This writ petition has been filed for issuance of a writ, order or direction in the nature of certiorari for quashing the impugned order dated 22.5.2002 issued by the State Government as also the order dated 14.6.2002 passed by the Director (Administration), Directorate General, Medical and Health Services, U. P., Lucknow. The petitioner was appointed as Store Keeper in Medical Health Department of the State in 1969. He was posted as Store Keeper under the Chief Medical Officer, Siddarthnagar in 1989. He had been working there for about 11 years before he was transferred to Fatehpur by the Director (Administration) vide order dated 8.5.2000. On the recommendation of the Chief Medical Officer, Siddarthnagar, the order of transfer of the petitioner was cancelled by the Director (Administration).
(3.) IT is alleged that one Parmatma Prasad Pandey, President of the Unit of the B.J.P. at Siddarthnagar made a representation to the Director General Medical and Health Services, U. P., Lucknow vide letter dated 26.7.2000 regarding some financial irregularities committed by the petitioner as well as concealment of facts. Another complaint also appears to have been made by one Hanuman Prasad. Two members of the Legislative Assembly raised the questions in the Assembly regarding some financial irregularities committed by the petitioner as well as concealment of facts which read as under : ...[VERNACULAR TEXT OMMITED]...;