MANJULA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner was initially appointed as Staff Nurse through RKS General Government Hospital, Bilaspur at Community Health Centre, Markand, District Bilaspur and she worked in such capacity till July, 2012. Thereafter in August, 2013, as per policy decision by the respondents, petitioner was appointed on contract basis and an agreement was entered into between the petitioner and State. Condition No. 6 of the agreement reads as under: -

(2.) PETITIONER has only worked for one year at Community Health Centre, Markand in District Bilaspur as staff Nurse. She has been transferred vide impugned order dated 5.3.2014 (Annexure P -2) to CHC, Paonta Sahib vice respondent No. 3. Respondent No. 3, though served, but no reply has been filed on her behalf. The transfer of the petitioner has been effected in breach of condition No. 6, reproduced hereinabove. Petitioner could not be transferred before permitting her to complete three years.