DR. SHIKHA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, petitioner has prayed for the following reliefs:

(3.) Petitioner seeks to quash aforesaid transfer order on the grounds that petitioner has been transferred after 10 months without allowing her to complete the normal tenure of posting. As per petitioner, she was posted at Veterinary Polyclinic, Bhangrotu, District Mandi for the reason that her husband is posted at Government Medical College, Ner Chowk. The transfer has been effected to accommodate only respondent No.2 and there is neither any public interest nor administrative exigency in such transfer. Petitioner has also pleaded her personal difficulty on the ground that she is having a pregnancy of seven months.