SUNITA NEGI Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) DELAY in filing the counter affidavit is condoned. Delay condonation application No. 8456 of 2010 is allowed. Counter affidavit filed on behalf of Respondent Nos. 2 & 4 is taken on record.

(3.) THE submission of learned Counsel for the Petitioner is that earlier vide order dated 26.06.2010 the Petitioner was transferred from Sub Centre Banekh of Community Health Centre Ghandiyal to Primary Health Centre Dugadda Sub Centre Kalalghati. In pursuance of the same the Petitioner joined at Kalalghati on 5th July, 2010. On 27.08.2010 this Court granted interim order in favour of the Petitioner and also granted time to the Respondents to file counter affidavit. The Respondent Nos. 2 & 4 filed their counter affidavit. In paragraph 8 of their counter affidavit they have submitted that Petitioner is being permitted to remain at Sub Centre, Kalalghati as directed earlier on 26.06.2010.