PARAMJIT SINGH Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) The challenge in this petition is to Government Order No. 166- HME of 2018 dated 02.03.2018 passed by respondent No.2, whereby the petitioner has been transferred from District Hospital, Doda to District Hospital, Ramban.

(2.) The case of the petitioner is that he while serving in Government Hospital, Gandhi Nagar, Jammu was transferred and posted to CHC RS Pura vide Government Order No.405-HME of 2017 dated 03.08.2017 issued by respondent no.2 and, accordingly, he got relived and joined at his new place of posting i.e. at CHC, RS Pura. While serving at CHC, RS Pura, he again vide Govt. Order No.496-HME of 2017 dated 11.09.2017 issued by respondent No.2 was transferred and posted to District Hospital, Doda in place of private respondent. It is contended that petitioner joined at District Hospital, Doda and just he completed about four months again came to be transferred vide Government Order No.166-HME of 2018 dated 02.03.2018 issued by respondent No.2 and posted to District Hospital, Ramban.

(3.) The petitioner has challenged the impugned transfer order primarily on following grounds :-