VIJAY KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) BY virtue of Annexure -5, dated 7.10.2014, petitioner with three other Doctors came to be transferred from Patna Medical College Hospital (PMCH). He is sent to Anugrah Narain Magadh Medical College, Gaya. The other three have been transferred to some other Medial Colleges of the State of Bihar. The issuance of the order of transfer has a history behind it relating to an incident, which happened at Gandhi Maidan of Patna on the day of Dushhara when effigy of Ravan was being burnt.

(2.) IT is widely known and reported that because of the excess number of people, who had assembled on that evening, and due to certain rumours spread at the venue, a stampede happened where scores of people died and many were even injured. The victims were rushed to PMCH for treatment. Looking at the uproar, which was caused both in the media as well as amongst the people, the erstwhile Chief Minister made a visit to apprise himself of the kind of treatment being extended to the victims.

(3.) THE stand of the petitioner is that the order of transfer is not that innocuous as it reads. The facts, some of which have already been narrated in the writ application, speak for itself as to how quickly the chain of events took place culminating into the order of transfer.