PINKY RAINA Vs. STATE & ORS.

JUDGEMENT

(1.) Heard learned counsel for the caveators. Caveat is discharged.

(2.) It appears that, vide Government order No. 1039-HME of 1988 dated 05.12.1988, the petitioner came to be transferred from SKIMS, Soura, Srinagar, to the Health Department, Jammu, and was directed to work in the Jammu & Kashmir Civil Secretariat Dispensary, Jammu. After the year 1989, the Respondent-State issued many orders of transfer of the petitioner from time to time and, by one of such orders, petitioner was repatriated to SKIMS, which was called in question by the petitioner by medium of a writ petition, bearing SWP No. 410/2002. Upon consideration, the said order came to be stayed and, this is how, the petitioner is continuing in the Civil Secretariat. Not only that, the petitioner has also filed a writ petition bearing SWP No. 2370/2011, in which the impugned order, whereby the petitioner has been repatriated, has also been kept in abeyance.

(3.) Now, the petitioner has been transferred in the interest of administration to Government Lal Ded Hospital, Srinagar, along with the post in terms of Government Order No. 931-GAD of 2012 dated 04.09.2012, and she has questioned the same in this writ petition, on the grounds taken in the memo of writ petition.