DR. SIMRANJEET KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By the impugned order dated 08.06.2018 (Annexure-8), petitioner, who is working as Homeopathic Medical Officer at Haldwani, has been transferred to Bageshwar.

(2.) We have heard Mr. Rajendra Dobhal, Senior Advocate assisted by Mr. Shubhang Dobhal, Advocate on behalf of the petitioner, Mr. Amar Shukla, Advocate on behalf of the party respondent and also Mr. R.S. Bisht, Brief Holder for the State/respondent nos. 1 to 3.

(3.) Essentially, three grounds are pressed before us by the learned senior counsel. Firstly, he would submit that the petitioner is suffering from acute Bronchitis Asthma. He would submit that this is a serious ailment, which entitles her to be considered for being exempt under Section 7 of the Uttarakhand Annual Transfer for Public Servants Act, 2017 from compulsory transfer. Secondly, he would submit that in the order, by which she is transferred, the date of relieving is not mentioned, which is contrary to Sec. 7(c) of the Uttarakhand Annual Transfer for Public Servants Act, 2017. Thirdly, he would point out that options were not considered.