ROSHANI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has challenged the transfer order dated 14.05.2012, whereby she has been transferred from Nerwa, Civil Hospital (CH) (Shimla) to Mandhol, Primary Health Centre (PHC) (Shimla) vice respondent No. 5. According to the averments contained in the petition, she joined as Mid Wife in Whether the reporters of the local papers may be allowed to see the judgment? the year, 1995 at Civil Hospital Chopal, Tehsil Chopal, District Shimla (HP), where she remained posted till August, 1998. Thereafter, she was transferred to Civil Hospital Nerwa, Tehsil Chopal, District Shimla (HP), where she worked up to October, 2008. Thereafter, she was again transferred to Civil Hospital Devgarh, Tehsil Kotkhai, District Shimla (HP), but subsequently, the transfer order was modified and she was transferred to Civil Hospital Chopal, Tehsil Chopal, District Shimla (HP). She has been transferred from Civil Hospital Chopal to Civil Hospital, Nerwa on 06.06.2011. She has been again transferred from Civil Hospital Nerwa to Primary Health Centre, Mandhol, Tehsil Jubbal, District Shimla (HP) on 14.05.2012.

(2.) NOTICE was issued to the respondents on 24.05.2012. The operation of Annexure P-1, dated 14.05.2012 was stayed and it was clarified that the petitioner and respondent No. 5 will work at their respective places prior to the date of transfer for the time being.

(3.) MR. Rajiv Chauhan, learned vice counsel for the petitioner has vehemently argued that the petitioner has been transferred without permitting her to complete her normal tenure of three years at Civil Hospital Nerwa, Tehsil Chopal, District Shimla (HP). According to him, the petitioner has only completed 11 months at Civil Hospital Nerwa. He also argued that the entire exercise has been undertaken to accommodate respondent No. 5.