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Judgment
5 paragraphs · 153 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayer:
That the respondents may be directed to accommodate the petitioner at HSC Phindru where the post of multiple health worker is lying vacant, keeping in view his physical disability and other circumstances mentioned by him in the writ petition.
In case the vacancy at Health Sub Centre Phindru is lying vacant, the petitioner shall be preferentially accommodated in that post keeping in view the litigation pursued by him and his physical disability. The needful shall be done within a period of 10 days from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the respondents/competent authority.
With these observations, the writ petition is disposed of, so also pending application(s), if any.
A copy of this judgment, duly authenticated by the Court Master, be supplied to the parties.