ASHIS KUMAR RAKHSIT Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed agianst the judgment and order dated 19.9.2000 passed by the learned Single Judge in W.P.(C) No. 412/2000.

(2.) The appellant herein, as writ petitioner filed the aforesaid writ petition challenging his order of transfer from I.G.M. Hospital, Agartala to Kanchanpur Hospital vide Annexure-2 to the writ petition. The said transfer order was challenged mainly on the ground that he is an M.D. in Obstetrics and Gynaecology and this degree he obtained on being deputed by the State Government on the promise that after getting the training at the AIIMS he will be suitably employed by the sponsoring authority to work in the speciality in which training was provided at the AIMS.

(3.) We have heard Mr. D.K. Biswas, the learned counsel appearing for the appellant. Also heard Mr. U.B. Saha, the learned senior Govt. Advocate assisted by Mr. T.D. Majumdar, Advocate for the respondents.