REWATI SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER, a Staff nurse, is aggrieved by order dated 31st August, 2010, Annexure P-5, by which she has been transferred from Primary Health Centre, Kalol to Regional Hospital, Bilaspur within three months after joining at Primary Health Centre, Kalol. Earlier the petitioner was working in Regional Hospital at Solan. She was transferred to Primary Health Centre, Kalol vide order dated 5.6.2010, Annexure P-2. She joined there on 9.6.2010. Within three months, she has again been transferred. So she has approached this Court for quashing the order of transfer, Annexure P-5. Respondents, including respondent No.4 Kiran Thakur, also a Staff Nurse, to retain whom in Primary Health Centre, Kalol, impugned order has been passed, have stated in their replies that respondent No.4 is a widow Wher reporters of the local paper smbe allow to see the judgm ? het ay ed ent and she has been adjusted at Kalol, as her children are school going and transfer during mid session would affect the education of her children.

(2.) I have heard learned counsel for the petitioner as also learned counsel representing respondent No.4 and learned Assistant Advocate General.

(3.) IN view of above submissions, respondents are directed to revise the impugned order Annexure P-5 in such a way that respondent No.4 is transferred to Regional Hospital, Bilaspur and the petitioner is retained at Primary Health Centre, Kalol and till 15th April, 2011 the revised order is kept in abeyance. Petitioner shall be attached both for duty and salary purposes with Regional Hospital, Bilaspur during the period, the aforesaid revised order, directed to be issued, remains in abeyance.