NAZMA KHATUN Vs. SECRETARY HEALTH DEPARTMENT AND ORS.

JUDGEMENT

(1.) APPELLANT was a Nurse in a Primary Health Center. She took leave and, after completion of the leave, wrote a letter dated 17th May, 1991, followed by another letter dated 18th June, 1991, seeking permission to join her post. On 19th June, 1991, she was asked to report at Primary Health Center, Chakrata. She did not join Primary Health Center, Chakrata. On 28th June, 1991, she was transferred from Primary Health Center, Dehradun, to Primary Health Center, Uttarkashi. She did not join Primary Health Center, Uttarkashi. According to the Appellant, this transfer order was directed to be not given effect to. Appellant went on corresponding. On 11th June, 2009, the records of the Appellant were returned by Chief Medical Officer, Uttarkashi, to the Director General, Medical Health.

(2.) IN the writ petition, Appellant questioned the transfer order dated 28th June, 1991 and the action of the Chief Medical Officer, Uttarkashi, to forward the records of the Appellant to the Director General, Medical Health. These actions had no implication really in 2011, when the writ petition was filed. The learned Single Judge proceeded on the basis that validity or sufficiency of a order passed on 28th June, 1991 could not be assailed in 2011. We are unable to take a divergent view than that.

(3.) THE appeal, accordingly, stands disposed of.