Chandra Kanti Kumari vs The State Of Bihar
2021 Latest Caselaw 5747 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10403 of 2020
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Chandra Kanti Kumari Wife of Late Girija Nandan Singh Resident of Village- Kajichak Islampur, PS-Islampur, District-Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Health and Family Welfare, Patna, Bihar.

2. The Civil Surgeon Cum Chief Medical Officer, Nalanda.

3. The Medical Officer, Primary Health Centre, Nagarnausa, Nalanda.

4. The Medical Officer, primary Additional Health Centre, Shahpur, Nalanda.

5. The Medical Officer, Primary Health Centre, Islampur, Nalanda.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Parashuram Singh, Advocate For the Respondent/s : Mr. Birju Prasad, GP -13 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-12-2021 Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"(i) To issue an appropriate writ/order/direction in the nature of mandamus to command the respondents to transfer the petitioner from Primary Health Centre, Nagarnausa to Primary Health Centre Islampur (Home Centre) taking the petitioner as the victim of various disease.

(ii) Respondents concerned be directed to look into the petitioner's grievances regarding poor health owing to various diseases.

(iii) The Respondents' act of not allowing the prayer of the petitioner of transferring her from Nagarnausa to home Patna High Court CWJC No.10403 of 2020 dt.01-12-2021

Centre Islampur be declared as highly arbitrary, illegal and an act played as a dirty gimmick only to defeat the genuine and legal right of the petitioner.

(iv) Erring respondents be sternly dealt with for their misdeed, misdemeanour and defying act done on extraneous consideration.

(v) To allow any other relief or reliefs to which the petitioner is found entitled in the facts and circumstances of the case."

Learned counsel for the respondents on instruction

submitted that the petitioner is working for the last eleven months

in the Primary Health Centre, Nagarnausa and she is requesting for

transfer to Islampur. She had worked at Islampur from 2003 to

2019, therefore, she is not entitled for re-transfer to Islampur.

In the light of these facts and circumstances, the

petitioner has not made out a case. Accordingly, the present

petition stands dismissed.

(P. B. Bajanthri, J) Vikash/-

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