ANSUIYA DUTT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 08.02.2012 (Annexure P/8) whereby the petitioner, working as Assistant Professor (Ophthalmic Department) at Pt. J.N. Memorial Medical College, Raipur, has been relieved to join at Dr. B.R.Ambedkar Memorial Hospital, Raipur. Further, the petitioner seeks a declaration that the order dated 15.11.2012 (Annexure P/3) to be operative only for the Government Medical College, Bilaspur and Jagdalpur.

(2.) THE facts, in brief, as projected by the petitioner are that the petitioner is posted as Assistant Professor (Ophthalmic Department) in the respondent No.3/Medical College. An audit was conducted in Chhattisgarh Institute of Medical Sciences, Bilaspur, wherein it was found that 21 Doctors were appointed on deputation basis, who were not included in the set up as well as they were not fulfilling the norms of Indian Medical Association. Thus, they were to be relived from the duties as per order dated 15.11.2011 (Annexure P/3). THEreafter, the petitioner was issued a memo dated 06.01.2012 (Annexure P/5) stating that since her services has been transferred under the Superintendent, Hospitals, therefore, she should report to the Joint Director & Superintendent, Dr. B.R.Ambedkar Memorial Hospital, Raipur. Later on, on a representation being made by the Chhattisgarh State Government Doctor Association, on 10.01.2012 (Annexure P/7), the memo dated 06.01.2012 was cancelled until further orders. THEreafter, the impugned order dated 08.02.2012 (Annexure P/8) was issued transferring the services of the petitioner to Dr. B.R.Ambedkar Memorial Hospital, Raipur.

(3.) I have heard learned counsel appearing for the parties, perused the pleadings and documents appended thereto.