TAPAN KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MU Mahmud, learned counsel for the petitioner and Ms. MB Bora, learned counsel for all the respondents.

(2.) The petitioner, who is serving as a Forester Grade-I in the Forest Department of the Government of Assam is the father of a child Sri Pulakesh Das, who would presently be about 21 years of age, as he was 16 years when the writ petition was filed in the year 2015. His son Pulakesh Das is suffering from Cerebral Palsy with Seizure disorder since his birth. As a consequence, the son of the petitioner requires constant medical attention and for the purpose he is required to be posted at a place where the proper medical attention can be given to his son. He is also advised to be kept at the same place to which he is already used to. In the circumstance, the petitioner was aggrieved by an order of transfer dated 28.09.2015 by which he was transferred from his present place of posting in the office of the DFO, North Kamrup Division, Rangia to the office of the DFO, Goalpara Division, Goalpara.

(3.) It is the claim of the petitioner that being posted in the office of DFO, North Kamrup Division, Rangia, he is within the vicinity of the medical service that may be obtained from Guwahati so that proper medical attention can be given to his son. But if he is transferred to the office of the DFO, Goalpara Division, Goalpara, such facility would be unavailable to him, which may have an adverse impact on the health of his son, who is suffering from the aforementioned disorder. Also a change of place would have an adverse effect. In the resultant situation, this writ petition is being instituted.