Poonam Kumari vs The State Of Bihar
2022 Latest Caselaw 2898 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4970 of 2022
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Poonam Kumari Wife of Satish Kumar, Resident of Village - Sundar Bigha, P.S. - Ajnaura, P.S.- Noorsarai, District - Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Health Department, Govt. of Bihar, Patna.

2. The Director-in-Chief, (Nursing) Health Services, Bihar, Patna.

3. The Superintendent Darbhanga Medical College and Hospital, Darbhanga.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Amaresh Kumar For the Respondent/s : Mr.Birju Prasad (GP-13) Mr. Ajit Anand, AC to GP-13 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 17-05-2022

Heard the learned counsels for the parties.

2. In the present petition, petitioner has prayed for

following reliefs:-

"(i) For issuance of an appropriate writ/writs in the nature of mandamus commanding and directing the respondent to transfer the services petitioner "A" grade Nurse from Darbhanga Medical College & Hospital to either in Pawapuri Medical College, Nalanda or Nalanda Medical College, Patna or any near place where her husband is posted i.e. in Oro Railwy Station.

(ii) For issuance of an appropriate writ/writs or direction to the respondents to dispose the representation of 06.7.2021 filed by petitioner to the respondent Director-in- Chief, (Nursing) Health Services, Bihar, Patna for transfer her from Darbhanga to Pawapuri Medical College Nalanda or Patna High Court CWJC No.4970 of 2022 dt.17-05-2022

Nalanda Medical College, Patna.

(iii) Further for any other reliefs for which the petitioner is entitled to."

3. In support of the aforesaid relief, petitioner has

submitted representation on 06.07.2021 and it is pending

consideration before the transferring authority.

4. The transferring authority is hereby directed to

examine the petitioner's grievance stated in the representation

dated 06.07.2021 and pass speaking order as to whether

petitioner is entitled to transfer or not. If petitioner is not entitled

in that event speaking order shall be passed and communicated

to the petitioner. If petitioner is entitled to transfer necessary

order of transfer shall be passed within a period of one month

from the receipt of this order.

5. With the above observations, the present petition

stands disposed of.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR
CAV DATE
Uploading Date          20.05.2022
Transmission Date