Rekha Sharma vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

a) That Hon''ble Court may be pleased to issue writ of certiorari quashing the impugned transfer order dated 26.3.2011 Annexure P 3, whereby the Petitioner has been ordered to be transferred from HSC Malyana, Block Mashobra to HSC Ogli, (Shimla) and further writ of mandamus may also be issued directing the Respondent No. 2 to permit the Petitioner to perform her duties as FHW at HSC Malyana, Block Mashobra.

As per paras 3 & 4 of the short reply filed by Respondents No. 1 & 2, it is stated as follows:

That it is further submitted that the Respondent No. 3 Smt. Susheela Dharma, has now been ordered to be adjusted at Health Sub-Center Khalini (Shimla) vice some other incumbent posted there vide office order No. HFW-H(1)B(6)144/91, dated 27.4.2011 thereby further transferring the said incumbent from Khalini to Health Sub-Center Ogli.

That in view of the fresh orders of transfer/adjusted dated 27.4.2011 so made in respect of the Respondent No. 3, the present Petitioner has automatically allowed to be retained and continue presently at Health Sub-Center, Malyana by transferring another incumbent from Khalini to Ogli i.e. the place where the Petitioner was actually ordered to be transferred earlier vide office order dated 26.3.2011. Hence, the grievances of the Petitioner stands already redressed, who has presently been allowed to continue at Health Sub-Center Malyana. In view of the above, the petition filed has become infructuous and the same as such, is required to be disposed of on having become infructuous.

Since the relief has thus been rendered to the Petitioner, nothing survives in the petition and the same is closed.