SABITA ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this application, the petitioner has prayed for quashing the order dated 16.6.2006 as contained in memo No. 1383 issued by the respondent No. 3, whereby and whereunder, two annual increments have been withheld and as a measure of punishment she has been transferred to Gumla. It has further been prayed that a direction be issued upon the respondents to pay the petitioner arrears of salary for the period from June, 2005 to 18.9.2005.

(2.) The petitioner was initially appointed as casual worker for about 12 years at District Control Office, Bokaro. On the basis of the order passed by this Court in W.P.(S) No. 3275 of 2003, Cont. (Civil) No. 428 of 2003 and C.M.P. No. 48 of 2004, an interview was conducted of all the applicants who had applied vide Advertisement No. 27/99 in which the petitioner also participated and on the basis of interview, the petitioner was asked to join as a Female Ward Attendant by virtue of memo No. 146 dated 18.3.2005. The petitioner was thereafter issued a letter by which she was posted at Primary Health Centre, Petarwar in the district of Bokaro.

(3.) The petitioner represented the authorities when her joining was not taken on account of the illness, which she suffered due to her field work, but due to non redressal of her grievances, the petitioner preferred a writ petition before this Court being W.P.(S) No. 4822 of 2005. An order was passed on 17.1.2006 in which the petitioner was directed to submit a representation before the Deputy Commissioner, Bokaro (Respondent No. 2) who was further directed to look into the matter and pass a reasoned order on the same in accordance with law. Pursuant to the order passed in W.P.(S) No. 4822 of 2005, the petitioner preferred a representation on the basis of which Misc. Case No. 53 of 2006 was registered and ultimately an order was passed by the respondent No. 3 whereby two annual increments of the petitioner was withheld and she was also transferred to Gomia, Primary Health Centre.