Ranjit Kumar Das vs State Of Odisha And Ors

S.K. Panigrahi, J

This matter is taken up through hybrid arrangement.

Heard.

The petitioner has filed this writ petition seeking a direction from this Court to the opposite parties to transfer him to any nearby place taking into consideration of his health condition.

Learned counsel for the petitioner submits that the present petitioner is working as Assistant Teacher in Kadapada Upper Primary School under Jagannath Prasad Police Station, in the district of Ganjam. Grievance of the petitioner is that the petitioner is a serious cardiac patient for last 12 years and he has to undergo treatment and check up in different hospitals having facility for treatment of cardiac patient. Condition of the petitioner is deteriorating day by day. In view of such facts, the petitioner has filed an application for transfer before the opposite party No.3- Block Education Officer, Jagannathprasad Block, Jagannathprasad, District- Ganjan. The said application has been forwarded to the opposite party No.2- District Education Officer, Ganjam on 18.02.2022. The petitioner has also filed a representation before the opposite party No.2-District Education Officer, Ganjam for his transfer to nearby place which is near to M.K.C.G. Medical College and Hospital, Berhampur on 04.02.2022. But no action has yet been taken on the same.

In view of such facts narrated above, opposite party No.2-District Education Officer, Ganjam is directed to consider the representation of the petitioner taking into account the advice prescribed under Annexure-2 and dispose of the same by passing a reasoned and speaking order within a period of one month from the date of production/presentation of a certified copy of this order along with a copy of this writ petition.

Accordingly, this writ petition stands disposed of.

Urgent certified copy of this order be granted on proper application.

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