K SUBBA RAO Vs. STATE OF HYDERABAD

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India to quash the order of the Government of Hyderabad removing the petitioner from service.

(2.) The petitioner holds the degree of Doctor of Medicine conferred by the Andhra University and the Diploma in Tuberculous Diseases granted by the Madras Government. On 1-1-1950, he was appointed senior T. B. Officer of the T. B. Clinic at Dabirpura. Hyderabad. On 18-6-1954, the Government of Hyderabad made an order transferring the petitioner to the T. B. Sanatorium at Vikarabad with immediate effect. On 23-6-1954, the petitioner addressed a letter to the Director, Medical and Health Services, informing him that he had an attack of appendicitis and that he would not be able to go to a place where expert medical advice was not available.

(3.) Learned Counsel for the petitioner questioned the validity of the order of the Government on the following grounds :