RENU CHAUHAN Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Petitioner is aggrieved by the order dated 7.8.2013 to the extent the petitioner is posted at District Hospital Morena on revocation of suspension. The limited relief claimed by Shri Tomar, learned counsel for the petitioner, is that the petitioner who was suspended from Gwalior should have been reinstated at Gwalior. In support of his contention, he submits that the petitioner herself is suffering from certain ailment and her husband is suffering from cancer. The District Medical Board, Gwalior has recommended his case for proper treatment to GB Pant Hospital, New Delhi. On the basis of ailment of the husband, it is contended that the petitioner may be kept at Gwalior itself where the post is also lying vacant.

(2.) Prayer is opposed by the other side.

(3.) I have heard learned counsel for the petitioner and perused the record.