SANJAY PATHAK Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7 (1) to (iii):

(2.) IN reply, respondents No.1 and 2 have taken the following stand vide para 3: "That the applicant is not entitled to file the present O.A. in view of the submission made in the preliminary submission. It is submitted that vide Notification dated 4.9.2001 (Annexure PB to OA) the applicant was transferred from PHC Soharitakoli ( Una) to PHC Chandi (Solan) and relieved in absentia by an officer acting under the behest of his superiors in the afternoon of 6.10.2001 but the applicant did not join his duties at the new place of posting i.e. PHC Chandi (Solan). Later on the transfer orders of the applicant were cancelled on 19.11.2001 however, the applicant did not join his duties back at PHC Sohari Takoli (Una). IN order to regularize the period of absence of the applicant CMO advised him to apply for leave and the applicant applied for leave w.e.f. 8.10.2001 to 19.11.2001 though his period of absence was from 8.10.2001 to 1.12.2001 and the same was regularized upto 19.11.2001. The period from 2.12.2001 to 4.12.2001 had to be regularized because of his having attended the Pulse Polio Abhiyan. Now the period from 20.11.2001 to 1.12.2001 remains to be regularized for which no request has been received from the applicant. "

(3.) THERE is no reply on behalf of respondent No.3.