(1.) This case is a straight example of the skill of the administrative authorities in twisting the facts and to make this Court and its judgments a tool to accomplish their vicious objectives and goal.
(2.) Apparently the prayer made by the Petitioner is a simple one, i.e., a mandamus commanding the Respondent No. 2 to pay the entire arrears of salary to the Petitioner as earlier as possible. The writ petition has eleven paragraphs and five grounds.
(3.) In nutshell, salary has been claimed for the period of 27.6.2006 to 14.8.2008. However going a little bit deeper one would find the reason for non-payment of salary for the aforesaid period. It appears that the Petitioner was working as an Attendant at District Women Hospital, Etawah. Wherefrom she was shifted in the same city to District Hospital vide transfer order dated 27.6.2006 passed by Sri M.P. Bansal, Director (Medical Care). The Petitioner did not join at the place of transfer and continue to mark her attendance at District Women Hospital, Etawah which was objected by the Chief Medical Superintendent, Dr. B.R. Ambedkar Joint Hospital (Women), Etawah. The Petitioner was directed to submit her joining at District Women Hospital, Etawah.
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