NAVRANGI DEVI PAL Vs. CHIEF MEDICAL OFFICER

JUDGEMENT

(1.) Heard learned Counsel for petitioners and learned Standing Counsel.

(2.) All the petitioners are serving as Matron, Sisters, Staff Nurse under the Directorate of Medical & Health Services, U.P. By the impugned orders, all the petitioners have been transferred within the City of Varanasi from one hospital to another. These orders have been issued in pursuance of the direction of this Court in Civil Misc. Writ Petition No. 37729 of 2004, between Rakesh Kumar Singh and State of U.P. & others decided on 16.9.2004 as well as in pursuance of the transfer policy of the State Government.

(3.) It was found by this Court in Contempt Petition No. 820 of 2002, between Rajesh Kumar Srivastava and A.P. Verma and others, that the Medical & Health Services provided by the State Government in the State of U.P. have totally collapsed. One of the main reasons was that the doctors and para medical staff were serving at a particular place for decades and thus a direction was issued on 28.1.2004 to the State Government and the Chief Medical Officer to transfer all para medical staff serving at one place for more than five years. In Special Appeal No. 320 of 2004, this direction was treated to be a recommendation and in pursuance thereof the Sate Government has issued the transfer policy providing transfer of all para medical staff serving for more than seven years at a hospital.