Amarjeet Chaudhary, J. - (1.) The petitioner is a Medical Officer in the Department of Health and Family Welfare of the Punjab Government vide order dated 27.9.1985, the petitioner was sent on deputation with the Chandigarh Administration and he joined his services at Chandigarh on 10.10.1985.-He was re-called from deputation by his parent department vide order dated 28.5.1987/2.6.1987 and was relieved of his duties by the Chandigarh Administration vide order dated 9.6.1987. The petitioner has filed this petition for issuance of a writ in the nature of certiorari quashing the aforesaid two orders, besides seeking a direction to the Chandigarh Administration to decide his case for absorption in the Union Territory Cadre, within some reasonable time.
(2.) The history of the case is that on 15.7.1986, the petitioner was on duty in the Emergency Out-patient Department in the General Hospital, Sector 16, Chandigarh. At about 6.00 P.M., a patient, namely Shri Paramvir Singh was brought by someone in the Hospital in an injured condition and when the petitioner was attending him, another lady patient of drug-re-action was brought there keeping in view thew seriousness of the lady patient, the petitioner preferred to give treatment to her. When he was attending the lady patient, the person accompanying Paramvir Singh physically assaulted the petitioner and asked him to attend his patient first. But keeping in view the exigencies of the situation, the petitioner explained to the attendant the whole position and asked him not to disturb the working of emergency. On that day, one Dr. Kalra was also on emergency duty.
(3.) According to the petitioner, on account of the displeasure incurred by the Health Authorities, Punjab due to the aforesaid incident, the petitioner and Dr. Kalra were recalled from deputation from the Chandigarh Administration vide order dated 21.7.1986 (Annexure P.2) and were directed to report to the Civil Surgeon, Gurdaspur. Pursuant to this order, the petitioner was relieved by the Chandigarh Administration on 22.7.1986. On 23.7.1886, another order was passed by the Director Health Services, Punjab, directing the petitioner to join at Gurdaspur latest by 24.7.1986 failing which the departmental/disciplinary action would be taken. These orders were affixed outside the residence of the petitioner.;