LAWS(GAU)-2019-5-156

NETRAMONI KAKATI Vs. STATE OF ASSAM

Decided On May 21, 2019
Netramoni Kakati Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. B. Chetri, learned counsel for the petitioner. Also heard Mr. D.P. Boarh, learned Standing Counsel, Health Department and Mr. B.D. Konwar, learned Senior Counsel assisted by Ms. S. Newar, learned counsel for the respondent no.4.

(2.) Seemingly a routine dispute involving transfer, this petition has raised certain issues of great public interest to which the attention of the concerned authorities requires to be drawn.

(3.) The petitioner is presently serving as an Assistant Professor in the Forensic Medicine in the Gauhati Medical College and Hospital, Guwahati. He has been posted there since 2017 on transfer from Silchar Medical College and Hospital vide order dated 17.07.2017. Subsequently, by the order dated 22.02.2019, he was transferred from the present place of posting at Guwahati Medical College and Hospital to the Assam Medical College and Hospital, Dibrugarh.