DILIP PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. P. Choudhury, learned counsel appearing for the writ petitioner. Also heard Mr. D.P. Borah, learned Standing Counsel, Health Department, appearing for the State respondents.

(2.) By way of this instant writ petition under Article 226 of the Constitution of India, the writ petitioner is assailing the impugned transfer order dtd. 7/9/2024, whereby the petitioner has been transferred from the post of Superintendent, S.K. Roy Civil Hospital, Hailakandi, to Majuli as District Leprosy Officer.

(3.) The brief facts of the case are that the petitioner, while he was discharging his duties as SDM and HO, Dholai BPHC, was transferred to S.K. Roy Civil Hospital, Haila-kandi, to officiate as Superintendent vide order dtd. 13/3/2024 issued by the respondent No. 2. It is the specific case of the petitioner that since the health condition of the father of the petitioner, who was aged about 92 years at that relevant point of time, was very critical during that period of time, he had submitted a representation to reconsider his transfer order, but instead of considering his representation, the respondent No. 2 issued a show cause notice dtd. 8/7/2024.