(1.) Rule. Mr. K.P. Rawal, learned Assistant Government Pleader, waives service of notice of Rule for Respondents Nos. 1 and 2. Though Respondent No. 3 is served, none appears for him.
(2.) This petition under Article 226 of the Constitution of India, has been filed with the following prayers:
(3.) Briefly stated, the case of the Petitioner is that she was appointed as Staff Nurse (Class-III) under Respondent No. 1 on 14-6-1989 and posted at Health Center, Bhachav. The Petitioner was transferred from Bhachav to Savali and from Savali to Civil Hospital,Vadodara. That from Vadodara she was transferred to Sojitra and, thereafter, transferred to Jamnagar. On representation, she was transferred to Sojitra. She was again transferred from Sojitra to Dharmaj in the year 2000. That after two and half years of service, she was transferred from Dharmaj to Sojitra and since 10-10-2003, she is posted as Staff Nurse at Sojitra. The Petitioner came to be transferred by order dated 18-12-2010 to General Hospital, Limdi, District-Surendranagar. Aggrieved thereby, the Petitioner filed Special Civil Application No. 16503 of 2010. In the said petition, the Petitioner had made various allegations regarding Respondent No. 3. It was also stated by the learned advocate for the Petitioner that the Petitioner had filed representation dated 24-12-2010 to the Director, Medical Services. The learned advocate for the Petitioner in that petition had prayed for permission to file a fresh representation to Respondent No. 1 i.e. Secretary, Health and Medical Services, in order to voice her grievances, keeping in view the allegations made in the petition regarding Respondent No. 3. By order dated 24-12-2010, the above-mentioned petition was disposed of, permitting the Petitioner to make a representation to Respondent No. 1. It was further directed that Respondent No. 1 shall consider and decide the same by passing a reasoned order on or before 3-1-2011, keeping in view the nature of the case. The Petitioner is aggrieved by decision dated 3-1-2011 upon her representation by the Commissioner, Commissionerate of Medical Services, whereby the said representation has been rejected. Hence, the petition.