KAMINI BARNWAL Vs. STATE OF JHARKHAND
LAWS(JHAR)-2007-1-25
HIGH COURT OF JHARKHAND
Decided on January 24,2007

Kamini Barnwal Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) HEARD the parties for final disposal for the writ petition.
(2.) PETITIONER 'sonly grievance is that respondent No. 3, who is junior to her, has been posted as Incharge and has been made Drawing and Disbursing Officer at Primary Health Centre, Ormanjhi, Ranchi vide Notification dated 11.7.7.2006 (Annexure - 2) ignoring the Circular No. 1656 dated 27.8.1987 (Annexure -6). Mr. Sumit Gagodia, appearing for respondent No. 2, submitted that in the counter affidavit filed on behalf of respondent No. 2 due to typographical mistake, respondent No. 3 has been mentioned. He submitted that several complaints were received against the petitioner and there - fore, respondent No. 3 was made Incharge/ Drawing and Disbursing Officer.
(3.) IN reply Mr. Prasad pointed out that after respondent No. 3 was made Incharge/Drawing and Disbursing Officer by the said Notification dated 11.7.2006, he started making complaints against the petitioner relating to earlier periods, though no such complaints were made earlier by any body, and therefore it is absolutely wrong that after the complaints were received, the respondent No. 3 was posted.;


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