LAWS(MANIP)-2020-10-3

Y. SOBITA KUMARI DEVI Vs. STATE OF MANIPUR

Decided On October 14, 2020
Y. Sobita Kumari Devi Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. Boboy Postsangbam, learned counsel appearing for the petitioner and Mr. S. Nepolean, learned GA appearing for the respondents.

(2.) In the present writ petition, the petitioner is assailing the order dated 07.07.2020 issued by the Director (Social Welfare), Manipur transferring and posting the petitioner, who is working as UDC in the Directorate Head Quarter of Social Welfare Department, to District Social Welfare Office, Bishnupur, Social Welfare Department, Manipur with immediate effect. The difficulty raised by the petitioner in complying with the said transfer order is that she is a heart patient and she had undergone major surgeries for replacement of Mitral Valve of her heart at PGI in Chandigarh in the year 2005 and she is having intermittent difficulties in breathing and chest pain in undergoing long distance travelling.

(3.) It is the case of the petitioner that because of her serious heart ailment, she needs frequent consultation with the heart specialist Doctors. As there is no heart specialist Doctors in the entire district of Bishnupur, it will pose a great risk to the life of the petitioner as and when emergency situation arises due to her heart ailment, if she is to be transferred and posted at Bishnupur. It is also submitted on behalf of the petitioner that because of the grave situation due to Pandemic of COVID-19 in the state of Manipur, there is also grave risk in travelling to and fro to her new place of posting especially due to her heart problems. Accordingly, it is submitted on behalf of the petitioner that the authorities may be directed to consider for her reposting in any place within Imphal in view of her health problems.