SMT. PRABHA DEVI Vs. STATE AND OTHERS

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE petitioner was appointed as an Auxiliary Nurse Mid -wife in 1973 in Ghazipur. In 1988, the petitioner was promoted on the post of House Visitor, and by the same order, was transferred and was directed to join at Sanyukta Chikitsalaya, Tehri. It transpires that the petitioner submitted her joining report on 18th October, 1988. In paragraph 5 of the writ petition, the petitioner has alleged that she applied for leave on 28th October, 1988, which was duly sanctioned and the petitioner came back to her home district Ghazipur for recovery. In paragraph 6 of the writ petition, it has been alleged that since she could not recover, she extended her medical leave. In paragraph 8 of the writ petition, it is alleged that by an order dated 26th July, 1991, the petitioner was transferred from Tehri Garhwal to Mirzapur and, based on this transfer order, the petitioner contends in paragraph 9 of the writ petition that she fully recovered thereafter and presented herself before the Chief Medical Officer, Tehri Garhwal on 2nd August, 1991 praying that she may be allowed to join her duties and also be relieved to the new place of posting pursuant to the transfer order dated 26th July, 1991. The petitioner, thereafter, has alleged that the petitioner was not allowed to join and that the Chief Medical Officer forwarded her joining request to the Director, Maternity and Child Welfare, Uttar Pradesh, Lucknow for necessary direction and orders on the ground that she had not taken appropriate leave and was absent for a long period of time. It is alleged that the petitioner made several representations and when it fell on deaf ears, she filed the present writ petition praying for a writ of mandamus directing the respondents to allow the petitioner to join and discharge her duties with full pay and allowances admissible to the post of House Visitor and further grant arrears of salary for the period the petitioner remained on leave. The petitioner has further prayed that the respondents should be directed to treat the period w.e.f. 2nd August, 1991 onwards till the date of joining as compulsory waiting period.

(3.) IN paragraph 6 of the counter affidavit, it has further been stated that in 1994, respondent No. 3 had written a letter dated 18th April, 1994 directing the petitioner to report for duties and submit the medical certificate, in spite of which she did not appear. It is alleged that the petitioner again appeared on 28th June, 1995 pursuant to letter dated 15th June, 1995 and by a letter dated 29th June, 1995, the petitioner was directed to join her duties at Primary Health Centre, Pratap Nagar, District Tehri Garhwal, but the petitioner did not join the Primary Health Centre at Pratap Nagar. No rejoinder affidavit has been filed, nor the averments made in paragraph 6 of the counter affidavit have been rebutted.