APARNA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking the following substantive relief:-

(2.) The case of the petitioner is that she is serving as a Staff Nurse at Pandit Jawahar Lal Nehru Government Medical College, District Chamba and has been transferred to Civil Hospital, Theog vide impugned transfer order dtd. 5/8/2022 (Annexure P-2). Thereafter, petitioner had filed representation to respondent No.2 stating therein that she had proceeded on leave on 5/8/2022 and on maternity leave on 13/8/2022, hence, in such peculiar case, it has become difficult for her to get relieved and join at the transferred station.

(3.) Notice. Mr. Vishal Panwar, learned Additional Advocate General, accepts notice on behalf of the respondents.