Chattisgarh High Court
Dr. Divakar Rangary vs State Of Chhattisgarh on 27 September, 2022
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 528 of 2022
Dr. Divakar Rangary S/o Shri Dhan Singh Rangary Aged About 49 Years
Occupation Doctor, Medical Specialist Class I, Medicine Department,
Attached To Office Of Chief Medical And Health Officer, Jagdalpur, R/o
House No. 2, Vaishali Nagar, Kamla College Road, Ranjandgaon,
District: Rajnandgaon, Chhattisgarh
---- Appellant
Versus
1. State of Chhattisgarh Through Secretary, Governmenmt of
Chhattisgarh Department of Health And Family Welfare,
Mantralaya, Mahanadi Bhawan, Atal Nagar, Nava Raipur, District:
Raipur, Chhattisgarh
2. Director Health Services Government of Chhattisgarh, Indrawati
Bhavan, Atal Nagar, Nava Raipur, District: Raipur, Chhattisgarh
3. Chief Medical And Health Officer Rajnandgaon, District:
Rajnandgaon, Chhattisgarh
4. Civil Surgeon- Cum- Chief Hospital Superintendent Rajnandgaon,
Chhattisgarh
5. Chief Medical And Health Officer Bastar, Jagdalpur, Chhattisgarh
6. Civil Surgeon-Cum- Chief Hospital Superintendent District Hospital,
Sukuma, Chhattisgarh
---- Respondents
(Cause-title taken from Case Information System)
For Appellant : Mr. Rahul Kumar, Advocate
For Respondents : Ms. Astha Shukla, Government Advocate
Hon'ble Shri Arup Kumar Goswami, Chief Justice
Hon'ble Shri Deepak Kumar Tiwari, Judge
Judgment on Board
Per Arup Kumar Goswami, Chief Justice
27.09.2022
Heard Mr. Rahul Kumar, learned counsel for the appellant. Also
heard Ms. Astha Shukla, learned Government Advocate, appearing for
the respondents.
2. This writ appeal is presented against an order dated 13.07.2022
passed by the learned Single Judge in Writ Petition (S) No.4847 of 2022.
3. The appellant, while holding the post of Medical Specialist, was
suspended on 12.10.2009 and a departmental enquiry was initiated on
05.01.2010. After placing the appellant under suspension, his
headquarter was fixed in the office of Chief Medical and Health Officer,
Bastar, Jagdalpur.
4. By an order dated 31.05.2022, the suspension order of the
appellant was revoked and he was posted in District Hospital, Sukma
until further orders.
5. By filing the writ petition, the appellant prayed for quashing of the
aforesaid order dated 31.05.2022 so far as it relates to his transfer to
District Hospital, Sukma. A prayer was also made to post him to District
Hospital, Rajnandgaon.
6. The learned Single Judge, considering the materials on record,
directed the State Government to make an endavour to complete the
enquiry proceeding within an outer limit of one year from the date of
production of copy of the order. It was also provided that the appellant
shall be allowed to travel from Sukma to Rajnandgaon for participating in
the enquiry and that the allowance for travelling be also paid to him. The
learned Single Judge further observed that he is not inclined to interfere
with the posting of the appellant after revocation of the order of
suspension.
7. Mr. Kumar submits that the enquiry proceeding is going on in
Rajnandgaon and if he is posted at District Hospital, Sukma, the same
would create difficulty for him and he may not be able to take part in the
enquiry proceedings. It is in that light, he submits that attending facts and
circumstances warrant that after revocation of order of transfer, the
appellant ought to have been posted at Rajnandgaon.
8. Ms. Shukla relies on the order passed by the learned Single Judge.
9. The learned Single Judge has duly taken care of the grievance
expressed by the appellant that he might be handicapped in participating
in the enquiry proceeding, by providing that the appellant may be allowed
to travel from Sukma to Rajnandgaon for participating in the enquiry and
that he shall be paid due allowances for the same.
10. In that view of ht matter, we find no good ground to interfere with
the order of the learned Single Judge and consequently, the appeal fails
and is hereby dismissed. No cost.
Sd/- Sd/-
(Arup Kumar Goswami) (Deepak Kumar Tiwari)
Chief Justice Judge
Anu
