(1.) Counsel for the petitioner is challenging the order dated 24th September, 2010, which is at Annexure-1 to the memo of the petition, issued under the signature of the Civil Surgeon-cum-Chief Medical Officer, Dumka, whereby the petitioner was transferred from the Additional Primary Health Centre, Hansdiha, Block-Saraiyahat, District-Dumka to Primary Health Center, Saraiyahat, District-Dumka. Counsel for the petitioner cited several reasons for quashing of the transfer order, dated 24th September, 2010, such as the petitioner has school going children and she will have to face lot of hardship on account of this transfer. Moreover, it is also submitted that similarly situated persons, who are also working on the same place of posting since long, have not been transferred. Few allegations have also been levelled against an employee (Respondent No. 6 in this petition) who is transferred to be posted at her place. Counsel for the State submitted that a detailed counter affidavit has been filed and it has been stated in paragraph 11 of that counter affidavit that petitioner was working at Additional Primary Health Centre, Hansdiha, Anchal-Saraiyahat, District-Dumka since 1st May, 1989 and it is further submitted that petitioner has been transferred on 24th September, 2010 because of administrative exigencies and in the interest of public and that too within the same district. The distance between two places is 22 kms. and therefore, this petition may not be entertained by this Court.
(2.) Having heard counsel for both sides and looking to the facts and circumstances of the case, I see no ground to entertain this petition on account of following facts and reasons:--
(3.) In consideration of the facts that petitioner has been working at Additional Primary Health Centre, Hansdiha, Anchal-Saraiyahat, District-Dumka since 1st May, 1989, i.e. for the last 21 years and transferred within the same district, i.e. to Primary Health Center, Saraiyahat, District-Dumka because of administrative exigencies and in the interest of public as stated in para 11 of the counter affidavit, I see no reason to entertain this writ petition because transfer of an employee is bound to cause hardship to the employee but that is not the ground on which such transfer order can be set aside by this Court. In view of the aforesaid facts and reasons, there being no substance in the writ petition, the same is dismissed.