MANIK SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner Dr. Manik Saha a Dental Surgeon of Tripura Dental Service by way of this writ petition under Article 226 of the Constitution of India has challenged his transfer order.

(2.) I have heard Mr K.N. Bhattacharjee, learned senior counsel appearing for the petitioner, Mr U.B. Saha, learned Government Advocate, for the respondent Nos. 1 & 2, and Mr S. Talapatra, learned counsel for the respondent No. 3. By the consent of the parties the writ petition in finally disposed of.

(3.) The petitioner DR Manik Saha joined Tripura Dental service at some time in the year 1987. During the course of service he applied for Degree course under the Central Pool MDS Seats scheme, was selected and obtained degree in Oral & Maxillo-facial Surgery. After obtaining the degree on his initiation and efforts a unit known as Oral & Maxillo-facial Surgery was set up in Dr. B.R. Ambedkar Medical Hospital, Hapania Agartala (properly known as Dr BRAM Hospital). He was made incharge of the said unit. By impugned order dated 24.2.1999 he has been transferred from the said Hospital to Tripura Sundari Hospital, Udaipur vice Dr. Asis Khan, respondent No. 3.