DR. MARY KUTTY JOSE Vs. DIRECTOR OF HEALTH

JUDGEMENT

(1.) PETITIONER is an Ophtalmologist presently designated to Junior Medical Consultant Cadre. She was posted at Taluk Headquarters Hospital, Thodupuzha and by Ext.P1 order, she has been transferred to Taluk Headquarters Hospital, Tripunithura in the same cadre. It is this order which is under challenge.

(2.) ALTHOUGH several contentions have been raised by the petitioner, learned Government Pleader attempted to sustain Ext.P1 order contending that this order was passed in pursuance to the interim order passed by this Court on 9/4/2010 in WP(C) No. 1120/10 and connected cases permitting the respondents to effect transfer and placements on a provisional basis subject to the outcome of the writ petitions challenging the constitution of the Specialty Cadre, which are pending before this Court.

(3.) THEREFORE , I feel that this is a matter for the Government to consider and pass appropriate orders remedying the grievance of the petitioner to the extent possible. Counsel for the petitioner submits that she has already filed Ext.P5 representation before the additional 2nd respondent and that the 2nd respondent may be directed to consider the said representation.