RANI KOUR Vs. STATE AND ORS.

JUDGEMENT

(1.) PETITIONER seeks quashment of Order No. 176/DCJ/2007 dated 14 -03 -2007 issued by respondent No. 3.

(2.) THE brief facts are that the petitioner was appointed as Jr. Staff Nurse in the year 1987 in Government Medical College Hospital, Srinagar. Vide Order dated 11 -10 -2000 issued by order of the Government, she was transferred to Government Medical College Hospital, Jammu. The order further directed that she will draw her salary against the equivalent or higher post vacant in Government Medical College Hospital, Jammu and she shall retain lien in her parent cadre. Later on the post she was holding in Government Medical College, Jammu, was, alongwith other posts, transferred to Government Dental College, Jammu permanently vide Government Order No. 103 -HME of 2006 dated 23 -02 -2006 and she was permanently absorbed in Govt. Dental College Hospital, Jammu. In the seniority list prepared by the respondents she has been shown junior to the private respondents. She is aggrieved of the same and submits that the respondents have ignored her basic appointment made on substantive basis in the year 1987 and have ranked her junior to the private respondents who by virtue of length of service are much junior to the petitioner, as having become members of service in the year 1996 -2000.

(3.) HEARD . I have considered the matter.