D MARTIN ROSARY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of transfer issued by the second respondent in proceedings dated 06.04.2018 is under challenge in this writ petition.

(2.) The learned counsel appearing for the writ petitioner states that the the writ petitioner was initially appointed as a Radiographer on 16.01989 and she was served as Radiographer from 20.01989 till 17.02016 at Government Peripheral Hospital, Anna Nagar. Thereafter, the petitioner was promoted and posted as Chief X-ray Technician at Government Sivagangai Medical College Hospital on 24.02016.

(3.) The writ petitioner had submitted a request application to consider her case to transfer to Chennai or in and around Chennai. Considering the request application of the writ petitioner, once again the writ petitioner was transferred from Government Sivagangai Medical College Hospital to Government Chengalpattu Medical College Hospital on 06.10.2016. Thereafter, again the writ petitioner had made a request to transfer within Chennai city on the ground that the writ petitioner has developed severe Arthritis and high blood pressure and since the petitioner was advised by the Doctor not to undertake long journey frequently. Thus, the writ petitioner requested for transfer from Government Chengalpattu Medical College Hospital to Government Royapetta Hospital in communication dated 28.12.2017. Considering the request of the writ petitioner the respondents had taken lenient view and issued a transfer order on 09.02018, posting the writ petitioner to Institute of Non Communicable Diseases and Government Royapettah Hospital, Chennai pursuant to a relieving order dated 15.02018.