PRAKASH S. MADIWAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed for the following reliefs:

(2.) It is the case of the Petitioner that he was appointed on 5/10/1989 by the second Respondent as a Second Division Assistant (SDA) and posted to Chillargi Primary Health Centre, Bidar and on 20/9/2004 he was transferred to the District Hospital, Bidar and on 30/4/2007 he was promoted as First Division Assistant (FDA).

(3.) That, on 11/6/2007, the first Respondent passed a Government Order, wherein the District Hospitals along with the infrastructure, buildings, equipments, staff, budget, etc., were transferred from the Department of Health and Family Welfare to the Medical Colleges at Hassan, Mandya, Belgaum, Shivmoga, Raichur and Bidar under the control of the Department of Medical Education with immediate effect and that the District Hospitals shall be called as teaching hospitals under the Academic, Administrative and Disciplinary Control of the Director, Dean, Principal of these Medical Colleges.