Pankaj Kumar Jaiswal, J. - (1.) Heard Sri Alok Kumar Mishra, learned counsel for the appellant-petitioner and Sri Gopal Kumar Srivastava, learned Standing Counsel for the State respondents.
(2.) Present special appeal has been directed against the judgment and order dated 08.07.2019 whereby the learned Writ Court, after considering each and every aspect of the matter, has dismissed the writ petition on the ground that transfer of the appellant-petitioner from Community Health Centre, Visheshwar Ganj, Bahraich to Community Health Centre, Motipur, Bahraich is in public interest.
(3.) Learned counsel for the appellant-petitioner contended with vehemence that in the present case transfer order is based on complaint, as such, in the facts and circumstances of the present case, it will amount to punishment, as such transfer of petitioner-appellant is clearly vitiated and is liable to be set aside and learned Writ Court has failed to consider this aspect of matter while deciding the writ petition preferred by the appellant-petitioner.;