SRI ANANDA KUMAR PATRA AND ANOTHER Vs. M/S. COAL INDIA LIMITED AND OTHERS
LAWS(CAL)-2005-8-110
HIGH COURT OF CALCUTTA
Decided on August 26,2005

Sri Ananda Kumar Patra and Another Appellant
VERSUS
M/s. Coal India Limited and Others Respondents

JUDGEMENT

Jyotirmay Bhattacharya, J. - (1.) The validity and/or legality of the order of transfer issued by the Personal Manager (Empl.& Trf.) Eastern Coalfields Limited CMD's Office Sanctoria dated 6th May, 2005,is under challenge in this writ petition at the instance of the petitioners.
(2.) By the said transfer order, the petitioner No. 1 who is an O.T. Assistant of Central Hospital, Kalla was transferred to Sanctoria Hospital in his existing capacity with immediate effect.
(3.) By the said order of transfer, the petitioner No. 2 who was the Security Guard of Central Hospital, Kalla was transferred to Kajora area in his existing capacity with immediate effect.;


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