Himachal Pradesh High Court
Smt. Rukmani Devi vs State Of H.P. & Anr on 8 December, 2020
Bench: Tarlok Singh Chauhan, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 5495 of 2020
.
Decided on: 08.12.2020.
Smt. Rukmani Devi ...Petitioner
Versus
State of H.P. & Anr. ...Respondents
__________________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1 No.
For the Petitioner:
r Mr. Rajiv Rai, Advocate.
For the Respondents: Mr. Ashok Sharma, A.G. with Mr. Vinod
Thakur, Addl. A.G., Ms. Seema Sharma,
and Mr. Yudhvir Singh Thakur, Dy. A.Gs.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
Aggrieved by the order of transfer, the petitioner has approached this Court for the grant of following substantive relief:-
(A) That the Hon'ble Court may kindly be pleased to issue an appropriate Writ and the impugned office order dated 12.11.2020 vide Annexure P/1 and Annexure P/1/T qua the petitioner whereby the petitioner has been transferred from Government College Sarkaghat, District Mandi, Himachal Pradesh to Government College Nahan, District Sirmour, Himachal Pradesh.1
Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 09/12/2020 20:18:03 :::HCHP 2
2. It is not in dispute that the petitioner was on deputation and the same as per settled law can be cancelled at .
any point of time. Moreover, the petitioner cannot be accommodated at Homeopathic Health Centre Reckong Peo, as per her request, as there is no sanctioned post of Dai at that station.
3. Lastly and more importantly, the District Ayurvedic Hospital Reckong Peo has been declared as dedicated Covid Care Centre and since there is no indoor patient department running, therefore, there is no work for Dai at this hospital/Homeopathic Health Centre.
4. In this view of the matter, we find no merit in this petition and the same is accordingly dismissed, leaving the parties to bear their own costs. Pending application(s), if any, also stands dismissed.
(Tarlok Singh Chauhan)
Judge
(Sandeep Sharma)
8th December, 2020 Judge
(sanjeev)
::: Downloaded on - 09/12/2020 20:18:03 :::HCHP