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Judgment
Impugned in this petition is order issued by respondent No. 2 on 01.11.2017, whereby the petitioner has been transferred from PHC,
Bhaderwah to the office of BMO, Bhaderwah for further adjustment. It is submitted by the learned counsel for the petitioner that in compliance to
the aforesaid order, the petitioner has already submitted her joining report in the office of respondent No. 3 He, however, has not issued any order
of adjustment of the petitioner so far. Learned counsel for the petitioner has restricted his prayer only to the extent of directing the respondent No.
4 to issue appropriate order of her adjustment and while doing so take into consideration her ailing health as certified by Government Medical
College Hospital, Jammu in its certificate No. 1072, dated 18.11.2015.
Issue notice. Notice waived by Mr. Sanjeev Padha, G.A.
Learned counsel for the respondents, however, submits that grievance as projected by the petitioner insofar as it pertains to her adjustment
against available post needs to considered.
In view of the nature of controversy projected and the relief claimed in this petition, no useful purpose would be served by keeping this petition
pending and the same is, therefore, disposed of by directing respondent No. 4 to immediately and forth with issue the appropriate order of
adjustment of petitioner against available post. It would be appreciated, if while considering the adjustment of the petitioner against available post,
her medical status be also taken into consideration. Let an appropriate order in this regard be passed within a period of four weeks from the date
certified copy of this order is made available by the petitioner to respondent No. 4.
Disposed of.