Himachal Pradesh High Court
Kailash Kumari vs State Of H.P. & Others on 8 November, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 3356 of 2019
Date of decision: 08.11.2019
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Kailash Kumari .....Petitioner
Versus
State of H.P. & others ...Respondents
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Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1
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For the petitioner : Mr. Rajeev Sharma, Advocate.
For the respondents: Mr. Ajay Vaidya, Senior Additional
Advocate General with Mr. J.K. Verma, Mr.
Adarsh Sharma and Mr. Ashwani Sharma,
r Additional Advocate Generals.
Dharam Chand Chaudhary, Judge (Oral)
The petitioner was initially appointed as Staff Nurse on contract basis through 'Rogi Kalyan Samiti' (RKS) in the year 2009 and posted as such in Kamla Nehru Hospital, Shimla.
Subsequently, her services were converted into Government Contract on completion of three years of service and ultimately, she was regularized as Staff Nurse on 17.06.2017. She remained posted throughout in Kamla Nehru Hospital, Shimla. Her stay in the said hospital is, therefore, over nine years.
2. In view of the adverse family circumstances, she has made representation (Annexure P-3), seeking her transfer either to Radhya Krishna Government Medical College Hamirpur or Zonal Hospital, Bilaspur, where according to her, posts of nurses are lying 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 08/11/2019 20:25:42 :::HCHP -2-vacant. She however, has not made the said representation to the Competent Authority, i.e. the Director of Health Services to the Government of Himachal Pradesh, Shimla.
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3. Learned Counsel submits that the petitioner will make a fresh representation to respondent No. 2 within a week from today. Let her to do so. Besides two places of choice she has given in the representation (Annexue P-3), she may also mention more places where she can be transferred, in the fresh representation to be made by her. r Consequent upon this judgment, the 2nd respondent shall consider the representation within two weeks, thereafter. Against the surviving grievances, if any, we leave it open to the petitioner to resort to the remedy available to her, in accordance with law.
4. The petition is accordingly disposed of so also the pending application(s), if any.
Copy dasti.
(L. Narayana Swamy) Chief Justice.
November 8, 2019 (Dharam Chand Chaudhary)
(hemlata) Judge.
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