DR. (SMT.) ANU RANI, WIFE OF ER. ASHOK VARMA ANUASHOK ASHRAM, HOSPITAL CHOWK, NARKATIAGANJ, WEST CHAMPARAN, PIN Vs. THE STATE OF BIHAR THROUGH SECRETARY, DEPARTMENT OF HEALTH, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 26th of Nov., 2013 in C.W.J.C. No. 21414 of 2012, whereby the writ application filed by the appellant challenging the order dated 16th of May, 2006 passed by the Disciplinary Authority and the order dated 24th of April, 2012 passed in appeal affirming the order of the Disciplinary Authority remained unsuccessful.

(3.) The appellant, a Medical Officer, was transferred to the office of Civil Surgeon, Bhabhua vide order dated 25th of Sept., 2000. The appellant submitted joining report on 21st of Nov., 2000 but did not take over charge and proceeded on leave on 22nd of Nov., 2000 till 12th of Dec., 2000 so that she can get treatment from Patna/Delhi (Annexure-1C). The stand of the appellant is that in terms of the office order dated 25th of Sept., 2000 (Annexure-1B), as there was no post available for her in the office of Civil Surgeon, Bhabhua, therefore, she has submitted her joining report before the Civil Surgeon, Patna on 15th of Dec., 2000.