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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers:
(A) By way of writ of Mandamus the respondents may kindly be directed not to shift the Health Sub Centre Gumat, Tehsil Shillai, District Sirmaur which Health Sub Centre is being run for more than 30 years, without any interruption and hurdle and is having all the facilities available there, to newly selected place i.e. Koti Bounch situated in the boundary of Uttrakhand in one corner of the area.
(B) That the respondents may very kindly be directed to start construction of building at Gumat for which amount has already been sanctioned and the petitioner and the people of the area are ready and willing to provide all type of assistance.
Learned Additional Advocate General has brought to the notice of this Court communication dated 25th February, 2012 from the Director of Health Services, which is taken on record. It is seen from the communication that the necessary directions have been issued by the Government regarding opening of Health Sub Centre Gumat, District Sirmour. It is also stated in the communication that the action for transfer of land is required to be taken by the CMO Sirmour and BMO Shillai (Sirmour). There will be a direction to the CMO, Sirmour and BMO, Shillai (Sirmour) to see that the steps as per the directions, referred to above are taken and completed as expeditiously as possible and at any rate within a period of six months from the date of production of copy of this judgment by the petitioner before the CMO, Sirmour. It is made clear that till such a regular set up is made at Gumat, the existing arrangement should continue.
The Writ Petition is disposed of so also the pending application(s), if any.