SHASHI KANT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajeeva Sharma, the learned Senior counsel appearing on behalf of the petitioner and Mr. Ashok Kumar Yadav, the learned Government Advocate-I appearing on behalf of the respondentState.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dated 17.03.2020 contained in Annexure-1 whereby the petitioner has been transferred to Community Health Centre, Bhavanathpur, Garhwa.