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Judgment
7 paragraphs · 273 wordsAjay Mohan Goel, J
Notice confined to respondents No.1 & 2. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of the said respondents.
By way of this writ petition, the petitioner has, inter alia, prayed for the following relief:-
“(i) That the impugned office order datd 31.03.2026 (Annexure P-1) may kindly be quashed and set aside or in the alternative, the respondents may kindly be directed to adjust/accommodate the petitioner at Primary Health Centre Sadiani under Civil Hospital Kotli, District Mandi, H.P., where the post of Female Health Worker is lying vacant, keeping in view her unfavourable health condition.”
In light of the fact that the petitioner has already completed her normal tenure at the present station, this petition is disposed of without interfering with the transfer order, but with the observation that in case the petitioner files any representation for her adjustment at some other station on account of her medical reasons and if there is any such vacancy available, then endeavour be made to post the petitioner at the said available station.
Let the representation be filed by the petitioner within a period of one week and decision thereupon be taken by the Authority concerned, within a period of two weeks as from the date of receipt thereof, by passing a speaking order, in accordance with law. Till then the petitioner shall not be forced to join the station to which she stands transferred and she can avail the kind of leave due to her.
The petition is disposed of in above terms. Pending miscellaneous application(s), if any, also stand disposed of accordingly.