Savitri Guleria vs State of H.P.

Dev Darshan Sud, J.—Petition is taken up for disposal. Petitioner challenges her transfer from Regional Hospital, Solan to Civil Hospital, Rohroo vide Annexure P-4. Number of grounds have been urged by the petitioner including that the order which has been passed is malafide and not in the exigency of service. In order to ascertain the allegations on this count we directed the record to be placed before lus. It was produced and perused by us. What we find is that the petitioner served in IGMC, Shimla from 1986 to 1990, thereafter in Regional Hospital, Solan till 2003; at TB Sanitorium, Dharamspur till August, 2010 where she is working till date. Again the petitioner was transferred to Solan on 26.8.2010. The record shows that the order has not been passed on any political consideration etc. and is not by way of any punishment. The averments by the petitioner that the order is a cloak punishment only on the ground that the petitioner''s husband happen to be a political functionary are not correct. What we find from the record is that it is in the exigency of service and in the public interest. It is not for the petitioner to dictate the place of her posting where is to serve. We find no merit in this petition and accordingly it is dismissed. This shall not preclude the petitioner form representing her case to the appropriate authority. As and when such representation is made, it shall be considered on its merits totally uninfluenced by this order. The writ petition is disposed of, so also the pending application(s), if any.