C. R. MAHESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, General Secretary of the Kerala Pradesh Congress Committee (KPCC) and a member of All India Congress Committee (AICC), has filed the instant writ petition, challenging Exhibits-P8 to P10 Government orders dated 3.3.2020, 26.6.2020 and 22.07.2020 respectively, issued by the Principal Secretary, Department of Health and Family Welfare, Government of Kerala, Thiruvananthapuram (respondent No.4), directing general transfer of health workers. Petitioner has sought for a writ of certiorari to quash Exhibits-P8 to P10 orders respectively.

(2.) The petitioner has further sought for a writ of mandamus, directing respondents 3 to 6 viz., State of Kerala represented by Chief Secretary, Thiruvanathapuram; the Principal Secretary, Department of Health and Family Welfare, Government of Kerala, Thiruvananthapuram; The Secretary, General Administration (Secret Section) Department, Government of Kerala, Thiruvananthapuram; and the Director of Health Service, Palayam - Airport Road, Thiruvananthapuram, respectively, not to conduct general transfer of Health Workers, including Doctors, Nurses, Health Inspectors, Attendants, etc., till COVID-19 pandemic is over.

(3.) He has also sought for a writ of mandamus, directing respondents 3 to 6, to go by the directives, guidelines, schemes etc., issued by respondents 1, 2, 7 and 8, including World Health Organisation, regarding COVID-19 pandemic, before effecting general transfer of Health Workers, including Doctors, Nurses, Health Inspectors, Attendants etc., in the State of Kerala.