JASBIR SINGH Vs. STATE & ORS

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the certificate issued by Fortis Memorial Research Institute, Gurgaon reveals that the petitioner was follow up case of right anterior cerebral artery aneurysm with right pericallosal and callosomarginal artery bifurcation with SAH and was required to be on medication for the rest of his life.

(2.) It is further contended that vide order dated 15.05.2015, this Court in SWP No.1457/2015 had directed the respondents to reconsider the transfer of the petitioner keeping in view his medical history annexed with the writ petition and till decision on reconsideration by the competent authority, the petitioner was permitted to continue performing duties at Govt. Middle School, Darsopur.

(3.) Grievance of the petitioner is that the petitioner's prayer against transfer had been rejected vide (Annexure-E) dated 30.03.2016 by a cryptic and non-speaking order, as the said order merely recorded that the petitioner's medical condition did not indicate that he was suffering from any life consuming disease. Moreover, his assignment did not involve strenuous work which would aggravate his health condition.