PRASUN KANTI BHAUMIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged a Transfer Order bearing no. HF/O/Dental/133/HFW-38099/58/29 dated February 25, 2021, whereby the petitioner was transferred from the Calcutta National Medical College and Hospital to the Diamond Harbour Government Medical College and Hospital.

(2.) Learned senior counsel appearing for the petitioner contends that the petitioner did his Masters ' Degree of Dental Surgery in Periodontia. Reliance is placed on a photocopy of a certificate issued by the University of Calcutta, annexed at page 83 (annexure P-5) to the writ petition. Learned senior counsel for the petitioner contends that, pursuant to a Division Bench judgment of this Court dated February 8, 2010, the Director of Medical Education and Ex-Officio Secretary, Government of West Bengal, by an order dated May 11, 2010, had recommended that a previous transfer order of the petitioner be cancelled and it was directed that the petitioner may remain posted as Professor, Department of Dentistry, Calcutta National Medical College and Hospital "for the present ". However, it was made clear in the said order that the petitioner may by transferred afresh in future, maintaining the rules and regulations.

(3.) Subsequently, by the impugned notification dated February 25, 2021, it was communicated to the petitioner that the Governor of West Bengal had been pleased to transfer the petitioner to the Department of Dentistry, Diamond Harbour Government Medical College and Hospital, with effect from his date of joining and to continue in the respective place of posting until further order, in the interest of public service.