A.CHANDRA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The transfer and posting orders issued by the Government in G.O.(2D) No.56, Health and Family Welfare (A1) Department, dated 8.3.2019, is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the writ petitioner is holding the post of Assistant Professor and expressed her willingness to participate in the counseling for the post of Associate Professor in various specialties.

(3.) The learned counsel relying on the Circular, issued by the Directorate of Medical Education in proceedings dated 27.2.2019, states that the name of the writ petitioner was listed in Annexure-III, namely list of Associate Professors, who have to attend the Transfer Counseling on 28.2.2019. The name of the writ petitioner is found place in the list of Associate Professors in Annexure-III at Serial No.73. Thus, it is contended that as per the Circular, the listed candidates must be given first preference and thereafter, the non-listed candidates may be permitted to participate in the counseling.