Ashok Kumari vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

Aggrieved by the order of transfer, the petitioner has filed the instant petition for the grant of following relief:-

“That appropriate writ, order or direction may very kindly be issued and impugned order dated 24.07.2020 (Annexure P-1) is liable to quashed and

set aside, by further directing the respondents to allow the petitioner to perform her duties at District Ayurvedic Hospital, Reckong Peo, District

Kinnaur, in the interest of law and justiceâ€​

A perusal of the impugned order reveals that the petitioner has been adjusted at a distance of less than 10 Kilometres from District Ayurvedic

Hospital, Reckong Peo to Ayurvedic Health Centre, Roghi, which in no terms can be said to be an order of transfer and can conveniently be termed to

be a local adjustment.

Consequently, we find no merit in this petition and the same is dismissed, so also the pending miscellaneous applications.