NEELIMA THAPPA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This original application is directed against the order dated 12.1.2004, Annexure A -1, whereby the applicant a contractual appointee as Staff Nurse has been transferred from Civil Hospital, Theog to Primary Health Centre, Deothi, (Shimia).

(2.) The case of the applicant in brief is that she was appointed as Staff Nurse on contract basis vide order dated 29.7.2003 as per the terms and conditions of the agreement executed between the parties and according to one of the stipulations the applicant was appointed for a specific place and before expiry of one year and renewal of the agreement she could not have been transferred. However, vide Annexure A -1 dated 12.1.2004 she has been ordered to be transferred which is violative of the terms and conditions of the agreement as aforesaid.

(3.) The respondents for the first time were called upon to file reply vide order dated 2.3.2004. However, despite further adjournment and opportunity they failed to file reply; therefore, their right to file reply was closed vide order of the day.