Narayan Shukla, J. - (1.) Heard Mr.Shivam Sharma, learned Counsel for the petitioner and learned Standing Counsel for the opposite parties 1 to 5 as well as Ms.Pushpila Bisht, learned Counsel for opposite party No. 6.
(2.) By means of the present writ petition the petitioner has challenged the order dated 22nd June, 2006, passed by the Director General, Medical and Health Services, State of U. P., whereby the transfer of the petitioner, which was made to Balrampur Hospital, district Lucknow on his own request from Primary Health Centre Sarpan Mall, district Lucknow, has been cancelled. Annexure 2 is the order dated 25th May, 2006 whereby the petitioner was transferred from Primary Health Centre Sarpan Mall, district Lucknow to Balrampur Hospital, Lucknow on his own request, where the opposite party No. 6 was posted, and therefrom he was transferred under the Chief Medical Officer. The transfer order of Shri Arvind Kumar transferring him from Balrampur Hospital to the office of the Chief Medical Officer is also on record as Annexure 6 to the writ petition. On 22nd June, 2006 itself the transfer order of opposite party No. 6 has also been cancelled.
(3.) The learned Counsel for the petitioner submits that just only to accommodate and allow to continue to the opposite party No. 6, as is evident from Annexure 4 to the writ petition itself, the transfer of the petitioner for Balrampur Hospital has been cancelled arbitrarily without any reasonable ground.;