SANGEETA DEVI Vs. STATE OF HIMACHAL PRADESH, THROUGH PRINCIPAL SECRETARY (HEALTH & FAMILY WELFARE) AND DIRECTOR, DEPARTMENT OF HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) PETITIONER has filed the present writ petition claiming the following reliefs:

(2.) I have heard the learned counsel for the parties and have gone through the material placed on record.

(3.) THE petitioner is aggrieved by the report of the Inquiry Officer in which he had himself recommended the penalty to be imposed which was ultimately imposed by the Director (Health Services). The grievance of the petitioner is that she was not given an opportunity to show cause before the penalty was imposed upon her.