Reshma Kapoor vs State of H.P. and Another

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

(i) That a writ in the nature of mandamus may kindly be issued directing the Respondents to post the Petitioner as a Female Health Worker in any of the above said Health Sub Centres.

(ii) In view of the fact that the Petitioner getting admitted in Kamla Nehru Hospital for the above said operation, the Respondent department may kindly be further directed not to force her to give her joining at the transferred place, i.e. Health Sub Centre, Jublee (Nerwa), Shimla.

There is no reply as yet. It is the case of the Petitioner that there are several colleagues with the longer stay and they are not disturbed. However, it is also pointed out that there are vacancies in Health Centres at Khalini, Malyana, Krishna Nagar, Ram Nagar, Kawara near Panthaghati, Bhont and Taradevi. There will be a direction to the second Respondent to look into this aspect of the matter and in case there are open vacancies available, the Petitioner shall be preferentially considered for accommodation against any of the vacancies referred to above, taking also note of the fact that present disturbance of the Petitioner is only just after ten months. The needful, as above, shall be done within a period of two weeks from the date of production of a copy of this order alongwith a copy of the writ petition by the Petitioner before the second Respondent.

With these observations, the writ petition stands disposed of, so also the pending application(s) if any.