L. INAOBI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. A. Mohendro, learned counsel for the petitioner. Also heard Ms. Sundari, learned GA appearing on behalf of the respondents No. 1 and 2.

(2.) By this writ petition, the petitioner is aggrieved by the order dated 20-06-2019 by which he has been transferred from District Hospital, Thoubal to District Hospital, Senapati.

(3.) It is the case of the petitioner that after his initial appointment to the post of Central Sterile Room Technician in the Health Department, Government of Manipur, he has been posted in the hill area/difficult area for more than 10 years and it was only by the order dated 29-06-2017 that he was transferred to District Hospital, Thoubal. However, by the order dated 20-06-2019, the petitioner has again been transferred to District Hospital, Senapati before the expiry of three years which is not in tune with the guidelines provided in the Office Memorandum dated 05-12-2017.