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Judgment
7 paragraphs · 248 wordsAnoop Chitkara, J
The petitioner, who is working as an Ayurvedic Pharmacist, in Government Ayurvedic Health Centre, Shoghi, District Shimla, H.P., and is under transfer to Ayurvedic Health Centre Ramnagar, District Shimla, H.P., has come up before this Court seeking quashing of her transfer order dated 1.7.2020, Annexure P-1.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3.
We have heard learned counsel for the petitioner and learned Senior Additional Advocate General for the respondent-State.
Learned counsel for the petitioner submits that on 28.1.2016, the petitioner was transferred to Government Ayuredic Health Centre (Dispensary), Jathia Devi and thereafter on 14.6.2019 to Ayurvedic Health Centre (Dispensary), Shoghi. Now vide order dated 1.7.2020, she had been transferred to Ayurvedic Health Centre, Ramnagar, District Shimla, within a short span of one year.
Mr. Ajay Vaidya, learned Senior Additional Advocate General submits that to take care of medical exigencies in view of the Covid- 19 pandemic, the petitioner has been deployed to Government Ayurvedic Centre, Ramnagar for a period of around two months.
In view of the fact that these two dispensaries are situated within the radius of 15 kilometers, coupled with the submissions made by learned Senior Additional Advocate General, we do not find any infirmity in the impugned order dated 1.7.2020 (Annexure P-1). Consequently, the writ petition is accordingly dismissed being devoid of any merit. Pending application(s), if any, are closed.