JYOTSNA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has challenged the order dated 15th May, 1999 (Annexure -11), whereby and whereunder, the earlier order of transfer dated 13th July, 1998 has been cancelled, related to petitioner (Jyotsna Kumari) and 7th Respondent Kumari Champa Devi.

(2.) IT appears that petitioner, an A.N.M. was posted at Primary Health Centre, Paliganj, whereas the 7th Respondent, Champa Devi, was posted at Primary Health Centre, Islampur.

(3.) THE petitioner was transferred to Primary Health Centre, Islampur in place of 7th Respondent, whereas the said 7th Respondent was transferred to Primary Health Centre, Paliganj (Patna), in place of petitioner. It was mentioned that their seniority in the district cadre will be below the persons who are already in such district cadre.