J SUKUMAR, M S Vs. DIRECTORATE OF MEDICAL AND RURAL HEALTH SERVICES AND; JOINT DIRECTORATE OF MEDICAL AND RURAL HEALTH SERVICES AND FAMILY WELFARE

JUDGEMENT

(1.) The order challenged in the Writ Petition is one of transfer.

(2.) It is stated in the order dated 09.11.2005 that it is done on the administrative ground. It is contended that the impugned order of transfer was illegal on the ground that it is done during non-transferable period and the Government guidelines have not been followed. He is a heart patient and he cannot have two establishments just for a month. There are juniors to the petitioner in the same station.

(3.) I have heard the arguments of Mr. L.K. Arjun Senthil, learned Counsel appearing for the petitioner and Mrs. V. Chellammal, learned Special Government Pleader representing the respondents and have perused the records. A counter affidavit dated Nil (January 2006) has been filed by the first respondent justifying the transfer order.