(1.) Petitioner joined her duties as Staff Nurse on 9.7.1976. Her name was shown in the seniority list at Sr. No. 239 issued on 21.4.1984 as on 31.12.1980. Petitioner made a representation on 22.3.1985 on the basis of Scheduled Tribe certificate dated 25.4.1984. The same was forwarded by the Chief Medical Officer to respondent No. 2 on 23.3.1985. Petitioner was promoted as Ward Sister by treating her belonging to Scheduled Tribe category with effect from 6.2.1984. In the seniority list of Nursing Staff, issued in the month of February 1988, as it stood on 31.10.1986, petitioner was shown at Sr. No. 91 and respondent No. 3 was shown at Sr. No. 104. Petitioner was promoted to the post of Matron on 26.11.1992. Respondent No. 3 filed a complaint against the petitioner. In view of this, petitioner was directed to supply parentage Scheduled Tribe certificate vide Annexure P-6 on 17.8.1993. Petitioner submitted reply on 14.9.1993. Petitioner was reverted from the post of Matron to Ward Sister on 23.2.1994 and respondent No. 3 was promoted to the post of Matron. Petitioner filed O.A. No. 192/1994 against the order of reversion. It was assigned CWP (T) No. 2216/2008 after being transferred to this Court. The same was decided on 15.9.2009. Petitioner in sequel to the judgment of this Court dated 15.9.2009 in CWP (T) No. 2216/2009 was issued show cause notice on 8.6.2010. Petitioner filed reply to the same vide Annexure P-16. It was rejected on 30.6.2010 vide Annexure P-17 by the competent authority. In these circumstances, the present petition has been filed.
(2.) According to Ms. Ranjana Parmar, petitioner belongs to Gaddi Sippi tribe of village Garola of Bharmour, District Chamba. She has also argued that the name of the petitioner was sponsored for the training under Scheduled Tribe category. She then contended that the action of respondent-State to revert the petitioner initially on 23.2.1994 and the rejection of the case of petitioner on 23.6.2010 is arbitrary and unreasonable.
(3.) Mr. Vikas Rathore, learned Deputy Advocate General and Ms. Vidushi Sharma have supported the order dated 23.6.2010.