SUDIPTO ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the Rajendra Institute of Medical Sciences (hereinafter referred to as "RIMS"), as also learned counsel for the State.

(2.) The petitioner is aggrieved by the notification bearing No. 293(3) dated 18.03.2016, issued by the State Government, in its Department of Health, Medical Education and Family Welfare, whereby the petitioner along with other Medical Officers were transferred. The name of the petitioner finds place at serial No. 43 of the said Notification, whereby the petitioner, who was posted as Medical Officer, in RIMS, Ranchi, has been transferred as District Reproductive and Child Health Officer, at Dhanbad.

(3.) The sole contention of the petitioner challenging the transfer order is that the petitioner being an employee of RIMS, Ranchi, which is an autonomous body, the State Government has no jurisdiction to transfer him.