STATE OF JHARKHAND Vs. KUMAR INDU SHEKHAR

JUDGEMENT

(1.) With the consent of the parties, the matter has been taken up through video conferencing. They have no complaint whatsoever regarding audio and/or video quality.

(2.) The instant intra-court appeal preferred under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 21/9/2020 passed by the learned Single Judge of this Court in W.P.(S) No. 5649 of 2019, whereby and whereunder, the reasoned order dtd. 11/10/2019 and the order of transfer dtd. 26/7/2019, by which the writ petitioner has been transferred from Referral Hospital, Raj Dhanwar, Giridih to Primary Health Centre, Gidhaur, Chatra, has been quashed and set aside.

(3.) The brief facts of the lis as per the pleading which are required to be enumerated, read as hereunder: