MATHURA MOHAN NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Petitioner assails the order of the Chief District Medical Officer, Puri passed on 04.05.2010, Annexure-2 transferring him to the District Headquarter Hospital, Puri.

(2.) Petitioner, who is working as a Pharmacist since 1995, was posted at Kamala Devi Mantri Maternity Home Hospital, Puri. He pleads that from the date of initial appointment till date there is absolutely no allegation against him nor there any adverse remark in his C.C.R. It is further pleaded that the opposite party No. 1 had issued a letter dated 30.04.2010 to the Chief Medical Officer, Puri wherein serious allegations were made against some Paramedics and Ministerial Staff. Certain allegations have also been made against the present Petitioner. On that basis directions were made to the C.D.M.O. to transfer such type of Paramedical and Ministerial Staff from parental posting to any other place in case they have completed more than three years in a particular station.

(3.) Opposite party No. 3 filed a counter affidavit, inter alia, alleging that the Petitioner has worked more than nine years at Kamala Devi Mantri Maternity Home Hospital, Puri as Pharmacist as he joined on 02.09.2000 in the forenoon and has been relived from the said medical institution on 05.05.2010 forenoon. He has already joined in the District Headquarter Hospital, Puri on 07.05.2010.