CHULEIMAN HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M.K. Brown, the learned counsel appearing on behalf of the petitioner. Mr. B. Gogoi, the learned Additional Advocate General, Assam appears on behalf of the respondent Nos. 1 to 3 and Mr. A. Sarmah, the learned counsel appears on behalf of the respondent No.4.

(2.) The present writ petition has been filed challenging the transfer order dt 14/11/2025 whereby the petitioner was transferred from BPHC-Chamata to BPHC- Mukalmua and the respondent No.4 was transferred from BPHC-Mukalmua to BPHC -Chamata.

(3.) The case of the petitioner herein is that the said transfer order is contrary to the order dtd. 30/8/2022 issued by the Mission Director, National Health Mission, Assam wherein it was categorically mentioned that employees of the National Health Mission, Assam at district and sub-district levels shall not be transferred or attached (including allowed to work) by the Joint Director of Health Services or any subordinate officers at the district or sub-district level.