NAGORAO SHIVAJI CHAVAN Vs. SUNIL PURUSHOTTAM BHAMRE

JUDGEMENT

(1.) Leave granted.

(2.) It is a case where we find that Respondent No.1 was transferred from the post of Civil Surgeon, Jalgaon vide order dated 05.08.2017, as Assistant Director, AIDS Control Society, Wadala, Mumbai. By the same order, the Appellant had been transferred to the post of District Civil Surgeon, General Hospital, Jalgaon. 67 other doctors were also transferred on administrative grounds from one place to another.

(3.) Respondent No.1 had been appointed as Medical Superintendent, Ghoti District, Nasik, in Sept., 1996 and remained there till July, 2002. In July, 2002, he was transferred from Ghoti to Nasik as a proper Medical Officer, where he worked till 13.06.2005. Vide order dated 13.06.2005, Respondent No.1 was transferred from Nasik to Jahwar tribal place in Thane District, but he did not join at the place where he was transferred for five years and 20 days. Again, he obtained his posting back to District Hospital, Nasik vide order dated 03.07.2010 and remained posted at Nasik till 03.03.2014. Thereafter, on 05.03.2014, Respondent No.1 was transferred from District Hospital, Nasik, to District Civil Hospital, Dhule, as Civil Surgeon.