SADHU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Petitioner, who is working as Multipurpose Health Supervisor (Male) has filed this civil writ petition under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari impugning the order dated 24.08.2020 (Annexure P-4) passed by respondent No.2-Director General Health Services, Haryana, whereby the petitioner was transferred from CHC, Meham (Rohtak) to CHC, Narnaund (Hissar).

(3.) Learned counsel for the petitioner has submitted that having been promoted as Multipurpose Health Supervisor (Male) from the post of Inspector, the petitioner was transferred to the present place of posting, where he joined the duty on 23.05.2017. As per the transfer policy (Annexure P-3), a person cannot be transferred unless he has occupied the post for a period of 5 years. The petitioner is a chronic patient of brain-tumour. He has been advised restricted movement and needs help of an attendant so as to attend the office. Therefore, the son of petitioner, who is employed in Civil Hospital, Meham helps the petitioner. The petitioner has been transferred from Meham to Narnaund ignoring his medical health condition and against the transfer policy (Annexure P-3) issued by the respondent-State.