SAMSUN NEHAR BARBHUIYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) In challenge is the order dated 09.07.2009 passed by the Director of Health Services (FW), Assam, whereby, the respondent No. 5 herein, has been transferred as Auxiliary Nurse and Midwife (for short hereafter referred to as the ANM) at Sonai Primary Health Centre (for short hereafter also referred to as the PHC) under the establishment of the Joint Director of Health Services, Cachar, Silchar.

(2.) I have heard Mr. R. Dhar, learned counsel for the petitioner and Ms. A. Verma, learned Standing Counsel, Health & Family Welfare Department, Assam for the official respondents. Also heard Mr. A.M. Barbhuiya learned counsel for the respondent No. 5.

(3.) The private respondent having filed his affidavit and the official records pertaining to the impugned order having been produced, the parties were heard on merit, and this petition is being disposed of at the motion stage.