Geeta Sharma vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Petitioner was transferred from Sub Health Centre, Darshal to Sub Health Centre, Shingla on 17.12.2009. She joined her duties at Shingla on 22.12.2009. She was transferred from Sub Health Centre Shingla to Sub Health Center, Mashnoo vide order dated 13.5.2011 vice Respondent No. 5. Respondent No. 5 joined her duties on 18.8.2011. Case of the Petitioner, in a nutshell, is that her children are pursuing their studies at Rampur.

Mr. Shashi Shirshoo submits that his client is widow.

We have heard the Learned Counsel for the parties and have gone through the record produced by the Department carefully.

Learned Counsel appearing on behalf of the Petitioner and Respondent No. 5 have agreed that the Petitioner may be permitted to discharge her duties at Sub Health Centre, Shingla till 31.12.2011 to avoid disruption of studies of her children. Thereafter, Respondent No. 5 shall be permitted to join her duties at Sub Health Centre, Shingla.

Consequently, the present writ petition is disposed of with a direction to Respondents No. 1 to 4 to permit the Petitioner to discharge the duties of Female Health Worker at Shingla till 31.12.2011. She will automatically stand relieved on 31.12.2011. Thereafter, Respondent No. 5 shall be permitted to rejoin her duties at Sub Health Centre, Shingla. Pending application(s), if any, also stands disposed of. No costs.