Kamaljit Sarmah vs The State Of Assam And 6 Ors on 22 February, 2019

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Gauhati High Court

Kamaljit Sarmah vs The State Of Assam And 6 Ors on 22 February, 2019

Bench: Michael Zothankhuma

                                                                   Page No.# 1/3

GAHC010033072019




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C) 1103/2019

         1:KAMALJIT SARMAH
         S/O- DOMBORUDHAR SARMA, R/O- VILL- BAMUNPARA NO.2, P.O-
         MANGALDOI, DIST- DARRANG, ASSAM, PIN- 784125

         VERSUS

         1:THE STATE OF ASSAM AND 6 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM,
         HEALTH AND FAMILY WELFARE DEPTT, DISPUR, GUWAHATI-06

         2:THE DIRECTOR OF HEALTH SERVICES
         ASSAM
          HENGRABARI
          GUWAHATI- 36

         3:THE JOINT DIRECTOR OF HEALTH SERVICES
          DARRANG
          P.O AND DIST- DARRANG
         ASSAM
          PIN- 784125

         4:THE JOINT DIRECTOR OF HEALTH SERVICES
          SIVASAGAR
          P.O AND DIST- SIVASAGAR
         ASSAM
          PIN- 785640

         5:THE SUB DIVISIONAL MEDICAL OFFICER
          PATHARIGHAT BLOCK PHC
          P.O- PATHARIGHAT
          DIST- DARRANG
         ASSAM
          PIN- 784144
                                                                                  Page No.# 2/3

            6:THE SUB DIVISIONAL MEDICAL AND HEALTH OFFICER
             KHELUA BLOCK PHC
             P.O- KHELUA
             DIST- SIVASAGAR
            ASSAM
             PIN- 785701

            7:MD. YUSUF ALI
             MULTIPURPOSE WORKER (MALE)
             S/O- FARHAJ ALI
             R/O- WARD NO. 2
             MANGALDOI TOWN
             P.O- MANGALDOI
             DIST- DARRANG
            ASSAM
             PIN- 78412

Advocate for the Petitioner   : DR. B U AHMED

Advocate for the Respondent : SC, HEALTH




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                           ORDER

Date : 22-02-2019 Heard Dr. B. U. Ahmed, learned counsel for the petitioner, who submits that the transfer of the petitioner, who is a Multipurpose Worker (Male) should set aside, in as much as the said post is not a transferrable post as per the guidelines laid down by the Govt. of India, Ministry of Health and Family Welfare.

Issue notice returnable within four weeks.

Ms. S. Sarma, learned counsel accepts notice on behalf of respondent Nos. 1 to 6.

Petitioner is to take steps for service of notice upon the respondent No. 7 by registered post with A/D card within three (03) days.

Page No.# 3/3 In view of the fact that the stay order has been issued in similar matters, especially in WP (C) 663/2019, the impugned transfer order dated 05.02.2019 is also stayed till further orders.

List the matter after four week.

JUDGE Comparing Assistant

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