REGENT COMPUTRONICS PVT. LTD.

Kamal Dutta Appellant

V/S

STATE OF H.P Respondents

Referred Judgements :-

SHILPI BOSE (MRS.) AND OTHERS VS. STATE OF BIHAR AND OTHERS [REFERRED TO]
ABANI KANTA RAY VS. STATE OF ORISSA AND OTHERS [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. DAMODAR PRASAD PANDEY [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. MURALIDHARA MENON [REFERRED TO]
STATE OF HARYANA VS. KASHMIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the order of transfer, the petitioner has filed the instant petition for the grant of following substantive reliefs:

(2.) The respondents have placed on record the instructions dtd. 7/5/2021 wherein it is claimed that in order to rationalize the health services to the people through Medical Officers specialized in the field of Surgery, the petitioner has been transferred from Civil Hospital, Karsog, District Mandi to Regional Hospital, Kullu, District Kullu because two Surgeons were posted at Civil Hospital, Karsog and, therefore, one of them had to be urgently transferred to Regional Hospital, Kullu, where there was no Surgeon.

(3.) It is vehemently argued by Mr. Rajiv Rai, learned counsel for the petitioner that apart from the individual interest of the petitioner, even the general public at Karsog is aggrieved by his transfer and places strong reliance on the news cuttings that have been appended with CMP No.5666 of 2021 {Annexure P-3} (colly.).

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KAMAL DUTTA Vs. STATE OF H.P

Referred Judgements :-

JUDGEMENT

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