REWTI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. In view of the nature of order being passed hereinafter, there is no need to call for reply from the respondents.

(2.) Heard learned counsel for the parties. Petitioner is aggrieved against imposition of penal rent amounting to Rs.99,222.00 levied upon her on account of unauthorized retention of the government premises.

(3.) (i). The petitioner is a specially-abled person with 45% disability with respect to the spine. While working as Staff Nurse, she was transferred to Regional Hospital (RH), Bilaspur in the year 2016. On 17/6/2017, government accommodation was allotted to her at Bilaspur. She was promoted as Ward Sister on 7/1/2020 and posted at Dr. Radhakrishnan Government Medical College (Dr. RKGMC), Hamirpur. Subsequent to her promotion, petitioner joined as such at the transferred place. She, however, did not vacate the government accommodation allotted to her at Bilaspur.