SASIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Mr. N. N. Venkitachalam for the appellant and the learned Advocate General for the State assisted by Mr. Alexander Thomas, Government Pleader. The Writ Appeal is directed by the order in OP 9263 of 1998 challenging the order of transfer of the appellant made by the first respondent. It is contended by the appellant that the transfer is the one actuated by malafides, discriminatory, arbitrary and illegal. The appellant earlier filed O.P. 13125 of 1997 challenging the order of transfer which is punitive, malafide and violative of Art.14 of the Constitution of India. He contended that he never used any bad or abusive language against the then Superintendent and other doctors who are working there for selfish interest. This Court set aside the order of transfer and directed the second respondent to conduct an impartial enquiry against the appellant to find out the truthfulness of the allegation. The second respondent conducted an enquiry and submitted an enquiry report. It is a case of the appellant that he was not given the enquiry report. The appellant again filed OP 2280 of 1997 when he received a communication dated 18/12/1997 transferring him to Chitrapuram Public Health Centre, Idukki District. This Court admitted the Writ Petition and stayed the implementation of transfer order and directed the Superintendent incharge to retain the appellant in the District Hospital, Palakkad until further orders. Learned single Judge of this Court disposed of OP 2280 of 1997 after noticing the recommendations made by the Director of Health Services and by the Government The learned Judge has extracted the recommendations made by the Director of Health Services, Trivandrum and extracted the same in the Judgment which shows that there is groupism and rivalry among the doctors of that hospital which has disrupted the smooth functioning of the institution. Therefore, he recommended that those medical officers who had completed three years of continuous service on that institution may be transferred out during next general transfer. This recommendation was made taking a lenient view not to disturb them in the middle of the year. The learned Judge has also noted that the appellant was continuing in the District Hospital, Palakkad even on the date of disposal of OP 2280 of 1997 on 02/04/1998. Therefore, the learned Judge under these circumstances directed the respondents therein to consider the case of the appellant for a transfer during the general transfer to be made in 1998 and to retain the appellant in the said hospital.

(2.) The present Original Petition has been filed by the appellant to call for the records connected with the preparation of Exts. P5 and P6 to quash the transfer order of the appellant made in Ext. P6 and to declare that the transfer of the appellant is arbitrary and actuated by personal and legal malafides and for a writ of prohibition directing the respondents not to implement the transfer order of the appellant Ext. P5 is a circular giving details of the names of Civil Surgeons for general transfer 1998. Ext. P6 is the order dated 11/05/1998 by the Health and Family Welfare Department proposing to transfer Civil Surgeons by way of general transfers 1998. It is stated therein that the Government have examined the appeals in detail and ordered transfer and postings of the Civil Surgeons to the station noted against each.

(3.) Mr. Venkitachalam submitted that the appellant's name though not included in Ext. P5 was intentionally included as the last but one in the final transfer list Ext. P6. According to him, it is a malafide action as a result of pressure exerted on the Government It is also a discriminatory act. The appellant alone is singled out. Certain other doctors have been spared by the Government though they have put in more than three years service in district hospital, and have to be transferred as per Ext. P3 issued by the Government The appellant has also submitted that he has got personal problems and has justifiable reasons to stay at the present station.