PUSHPA DEVI SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER joined her duties at Health Sub-Centre, Roppa on 9.9.2009. Petitioner has been transferred vide office order dated 18.4.2012 read with corrigendum dated 27.4.2012 to Health Sub-Centre, Kholi.

(2.) MR. Gaurav Sharma has vehemently argued that petitioner has not been permitted to complete her normal tenure of three years at Health Sub-Centre, Roppa. He then argued that the transfer order has been issued to accommodate respondent No.4.

(3.) WE have heard the learned counsel for the parties and have gone through the pleadings meticulously. Whether reporters of the local papers may be allowed to see the judgment? No