Sunita Negi vs State of Uttarakhand and Others

V.K. Bist, J.—Heard learned Counsel for the parties.

Delay in filing the counter affidavit is condoned. Delay condonation application No. 8456 of 2010 is allowed. Counter affidavit filed on behalf of Respondent Nos. 2 & 4 is taken on record.

Petitioner has challenged the transfer order dated 16th August, 2010 by which she has been transferred from Community Health Centre, Ghandiyal, Sub Centre Banekh to Primary Health Centre Dugadda, Sub Centre Simalna on the ground that this transfer order has been passed within a period of two months.

The submission of learned Counsel for the Petitioner is that earlier vide order dated 26.06.2010 the Petitioner was transferred from Sub Centre Banekh of Community Health Centre Ghandiyal to Primary Health Centre Dugadda Sub Centre Kalalghati. In pursuance of the same the Petitioner joined at Kalalghati on 5th July, 2010. On 27.08.2010 this Court granted interim order in favour of the Petitioner and also granted time to the Respondents to file counter affidavit. The Respondent Nos. 2 & 4 filed their counter affidavit. In paragraph 8 of their counter affidavit they have submitted that Petitioner is being permitted to remain at Sub Centre, Kalalghati as directed earlier on 26.06.2010.

In view of the statement made in paragraph 8 of the counter affidavit, the grievances of the Petitioner have met and no further order is required to be passed. The writ petition stands disposed of.