PUSHPA DEVI THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:

(2.) RESPONDENTS themselves posted the petitioner at TT&R, Shimla on 23.10.2009. It is not the case of the respondents that petitioner is not discharging her duties to the satisfaction of the employer. Suddenly and apparently without any justifiable reason which has not been substantiated on record, petitioner was transferred vide impugned order dated 29 -11 -2010(Annexure P -1) from TT&R (Shimla) to Sirmaur. Since petitioner is undergoing medical treatment at IGMC, Shimla and it is seen that no facility for similar treatment is otherwise available in District Sirmaur. Respondent No.1 is directed to consider her representation and take a decision there upon. The same stands rejected in terms of order dated 5.7.2011 Annexure (P -6).