Rosy Bansal vs State Of Haryana And Another

Tejinder Singh Dhindsa, J

This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

Petitioner is currently serving on the post of Dental Surgeon (HCDS-II) under the Health and Family Welfare Department, Haryana. Petitioner is also

stated to be orthopaedically handicapped and her disability element having been assessed as 70%. Her current place of posting is at Jhajjar i.e. 40

Kilometers away from her matrimonial home which happens to be Gurgaon.

The short prayer raised in the petition is that petitioner has been serving at Jhajjar since the year 2016. As per the current policy issued by the State of

Haryana to regulate transfers and postings of doctors under the Health Department at Annexure P-9, there is a specific clause reciting that the normal

tenure of a doctor at any place of posting ought to be a minimum of three years prior to transfer. Counsel submits that petitioner has completed almost

4½ years at her current place of posting and keeping in view the transfer policy as also her disability element her request for being adjusted and

transferred at Gurgaon i.e. her matrimonial home ought to be considered.

Having heard counsel at length and without even ascertaining the correctness of the averments made in the petition, I deem it appropriate to dispose

of the writ petition with a direction to the 2nd respondent i.e. Director General, Health Services, Panchkula to examine the grievance of the petitioner

and by treating the instant writ petition itself as a representation and to take a decision on her request expeditiously and in any event within a period of

two months from the date of receipt of a certified copy of this order.

Needless to observe that a sympathetic consideration be afforded keeping in view the disability element that the petitioner suffers from.

Disposed of.