ANIRUDDHA BOSE,J. - (1.) The writ petitioner seeks to stall his transfer from Murshidabad to Uttar Dinajpur. The petitioner is working as Field Organizer in the West Bengal Scheduled Caste and Scheduled Tribes Development and Finance Corporation. The impugned order is assailed on the ground of being mala fide as the petitioner had earlier approached this Court seeking release of certain dues.
(2.) It has further been submitted that the petitioner is unwell and it is difficult for him to discharge his duties. Appearing for the respondent corporation, Mr. Chakraborty submits that the transfer is routine and not originating from any malice.
(3.) In these circumstances, I am not inclined to interfere with the decision of the employer. So far as health condition of the petitioner is concerned, however this Court would expect that the employer may reconsider their decision on that ground alone. For this purpose, in the event the petitioner does not join the transferred post till 15th February, 2012, no coercive step and/or penal action shall be taken against him and it is expected by that date, the authority shall apply their mind on the health condition of the petitioner and take appropriate decision.;