SONIA SAROCH W/O SHRI VIVEK KAPOOR Vs. STATE OF HIMACHAL PRADESH THROUGH THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF H P

JUDGEMENT

(1.) THE petitioner joined as Medical Officer (Dental) at Community Health Centre (CHC) Whether reporters of local papers may be allowed to see the judgment? Jhandutta, District Bilaspur on 11.10.2000. THEreafter she remained posted at various places and lastly she was at Zonal Hospital, Mandi where she had joined on 5.3.2009.

(2.) THE Principal Bench of this Court vide order dated 21st April, 2011 noticed that transfer order Annexure P-1 shows that the transfer is without TTA and the contention of the petitioner was that she had never requested nor consented for her transfer, therefore, respondents were directed to file their short reply and in interim it was ordered that in case the petitioner has not been relieved as on that date, she would continue at the said place for the time being.

(3.) THE incumbency of the petitioner as well as respondent No.3 in their short reply dated 19.5.2012 is as under:- Dr. Sonia Saroch (Petitioner) Dr.Saveena Goel (Respondent No.3. CHC Jhandutta:11.10.2000 to 16.1.2003. CH Ghumarwin: 20.3.2002 to 5.7.2003 ZH Mandi: 17.1.2003 to 17.8.2006 CHC Ratti: 7.7.2003 to 27.2.2008 RH Bilaspur: 18.8.2006 to 2.3.2009 ZH Mandi: 27.2.2008 to 12.10.2010 ZH Mandi: 5.3.2009 till date CHC Padhar: 12.10.2010 till date