SUKHBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition is for quashing of impugned order dated 28.7.2017 (Annexure P-7), whereby, the petitioner has been transferred from Sub Centre Abankher, Gurdaspur to PHC Machiwara by withdrawing the order dated 10.7.2017, vide which, the petitioner was transferred from Machiwara to Dorangla during mid session.

(2.) Learned counsel for the petitioner contends that the petitioner has been transferred contrary to the terms and conditions of the policy during mid session, whereas, there was no complaint or administrative exigency. Neither any reason has been mentioned in the transfer order nor the petitioner has been given any opportunity of hearing. Learned counsel further contends that the son of the petitioner is a student of college and her husband is also in job. There is no other person in the family to look after the household activities. Moreover, the petitioner has been transferred thrice within a period of one month.

(3.) Heard the arguments advanced by learned counsel for the petitioner and have also gone through the impugned transfer order dated 28.7.2017, earlier orders as well as transfer policy dated 11.4.2017.