BIKRAM PANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The facts of this case are truly chequered. The essential narrative, according to the petitioner, runs as follows:-

(2.) That on the 7th of September, 2012, the petitioner joined the Health and Family Welfare Department, Government of West Bengal as Block Medical Officer of Health (for short the BMOH), Contai-III in WBPH and AS Cadre. The petitioner was posted as BMOH, Contai-III, Nandigram HD.

(3.) On the 26th of July, 2019, the petitioner was transferred to Panchkelguri RH, Alipurduar-I, in place and stead of Dr. Rahul Sarkar. On the next date, i.e. 27th of July, 2019, the petitioner was released by the then CMOH, Nandigram enabling him to take charge as BMOH, Panchkelguri.