HARISH CHANDRA DHODY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE petitioner while challenging the order of his transfer made serious allegations against the respondent State of Jharkhand for making discrimination in the matter of transfer of respondent Nos. 5 to 11 inasmuch as despite several judgments and orders passed by the Patna High Court and by this Court, directing the Government to transfer all those doctors who have been continuously remained in one station to another place, these respondents were retained in the same districts.

(3.) THE learned Single Judge while refusing to interfere with the order of the transfer of the petitioner took notice of the averments made by the writ petitioner and referred the matter to a Division Bench for considering the allegations that have been made by the petitioner in the matter of transfer of doctors and giving, undue advantage to some of them including the respondents by transferring them within the same district.