- (1.) Heard learned counsel for petitioner and perused the record.
(2.) This writ petition under Article 226 of the Constitution of India is directed against order dated 28.11.2017 passed by District Magistrate, Basti deciding petitioner's representation holding that order passed by Chief Medical Officer, Basti posting petitioner vide order dated 15.07.2017 at Community Health Centre, Saunghat, Basti is justified and warrants no interference.
(3.) Petitioner is a contractual appointee as Medical Officer and despite repeated query learned counsel for petitioner could not point out any legal infirmity in transfer order. In the matter of transfer and posting scope of judicial review is very limited. The Apex Court has consistently held that the order of transfer can be reviewed in a Court of Law only if it is contrary to rules or is bad on account of mala fide or the authority concerned has no jurisdiction to transfer.;