CHADA TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted that petitioner was transferred from Garhwa to Koderma under a chain transfer dated 29.9.2008. He was relieved on 24.10.2008. He was directed to join the transferred post on 12.11.2008 and he gave his joining on 19.11.2008, but the joining was neither accepted nor his salary has been paid after his transfer. It is further submitted that a representation was made before the Director, Health Services, Government of Jharkhand, Ranchi (Respondent No. 2) on 3.6.2009, but no order has been passed on the same as yet.

(2.) State counsel submitted that in the absence of counter affidavit from the Civil Surgeon-cum-Chief Medical Officer, Garhwa and Koderma, he is not in a position to accept or controvert the submissions made in the petition, however, the matter will be looked into by the respondent no. 2.

(3.) In the circumstances, petitioner is permitted to make a fresh representation to respondent no. 2 who will inquire into the matter and pass necessary orders on the said representation as early as possible and preferably within four weeks from the date of receipt/production of a copy of this order.