SATYA THAKUR Vs. STATE OF HP

JUDGEMENT

(1.) These two petitions are being disposed of by way of common judgement since the questions of law involved are identical and the factual matrix of the cases overlaps.

(2.) Briefly stated the facts of the case are that Smt. Satya Thakur, Smt. Salochna Devi and Smt. Sarojni Devi are all working as female health workers. It is also not disputed that all three of them right from their initial appointment had worked only in one block i.e. block Nirmand and have never served outside this block. Vide order dated 14th September, 2009 Smt. Satya Thakur was posted at Sub Centre Kasholi, District Kullu vice one Smt. Sunita Devi. It is not disputed that Satya Devi joined at Kasholi on 7th December, 2009.

(3.) Smt. Sarojni Devi, who was working as female health worker at Ghattu District Kullu was transferred and posted as such to the Health Sub Centre at Reymu in District Kullu vice Salochna Devi, who was transferred in her place to Ghattu vide order dated 11.1.2010. It is also not disputed that these two transfers were given effect to and both Sarojni Devi and Salochna Devi joined at their respective place of posting in Jan/Feb.2010. The net result was that Smt. Satya Thakur joined in December at Kasholi whereas Smt. Sarojni Devi joined at Reymu and Smt. Salochna Devi joined at Ghattu in Jan/Feb.2010.